JASWANT SINGH Vs. SMT. MAGNI DEVI AND ORS.

JUDGEMENT

(1.) DEFENDANT No. 1 has approached this Court challenging the order dated 29.11.2008, passed by the learned court below, whereby the application filed by him for de -exhibiting the document has been kept pending.

(2.) LEARNED Counsel for the petitioner submitted that in his statement Pawan Kumar Golchha, appearing as PW3, tendered into evidence copy of Bahi (Ex. P11) along with its translation, at the time his statement was recorded on 6.9.2008. His cross -examination was deferred. Immediately thereafter, application was filed for de -exhibiting the document. The submission is that such an application should have been decided immediately and not to be kept pending.

(3.) CONSIDERING the aforesaid facts, in my opinion, no interference is called for by this Court at this stage, as the effort of the petitioner -defendant No. 1 seems to be to delay the proceedings.