SANJAY GAUR Vs. AJAY KUMAR GAUR AND ORS.

JUDGEMENT

(1.) BOTH these matters are being disposed of by a common order since both arise from the same civil suit.

(2.) BRIEFLY stated, the facts of the case are that Respondent Ajay Gaur filed a suit for recovery of Whether the reporters of local papers may be allowed to see the Judgment? Yes. Rs. 6,00,000/ -against the H.P. Civil Supplies Corporation and his brother Sanjay Gaur.

(3.) IN my view, the order is quite harsh. In the present case, the Defendant No. 1 was served on 6.5.2009, Defendant No. 2 was served on 19.5.2009 and Defendants No. 3 & 4 were served on 5.5.2009. The applications were filed on 16.09.2009, i.e. four months after the period of service. The delay is of only 30 days and this was a fit case where the Plaintiff could have been compensated by way of costs.