SALIMA BHATTI Vs. KHURSHEEDA BEGUM

JUDGEMENT

(1.) I have heard Mr. V.B. Gupta, learned counsel appearing for the petitioner, as well M/s V.R. Wazir and B.S Bali, learned advocates, for the respondents and also perused the record.

(2.) THE spinal question that falls for determination in this case is whether a party can be directed to produce the evidence with an pre -emptory order that in case no witness is produced, her evidence shall stand closed, where the witnesses' expenses and process fee were deposited, but summons were not issued and also the application of the party to examine himself/herself after his/her witnesses are examined is still pending and objections from the other side are awaited. Contention of Mr. V.B. Gupta, advocate appearing for petitioner is that, after the completion of the evidence by the plaintiff/defendant -2, respondents herein, the petitioner was directed to deposit the diet expenses and the process fee of the witnesses within ten days and thereafter, the summons be issued. These directions seem to have been given by the Trial Court vide its order dated 18.2.2000. The expenses and process fee of the witnesses came to be deposited on 26.12.2000, His further contention is that instead of issuing the summons to procure the attendance of the witnesses and before deciding the application of the petitioner -defendant -1 seeking indulgence of the Court for permission to get herself examined later after the examination of her witnesses in terms of Order 3 Rule A (sic) [1] of CPC, the Court directed the petitioner to produce the evidence by giving a last opportunity and in case otherwise, her evidence shall stand closed vide order dated 6.10.2001, which is reproduced in verbiage as under:

(3.) ON dichotomy of the record, it has been found that after the deposit of the witnesses, expenses and process fee by the petitioner -defendant -1, summons have not been issued for procuring attendance of the witnesses nor any such summon has been found annexed with the file. According to the petitioner, the full particulars of the witnesses, who were to be summoned by the Court after the deposit of their expenses and process fee, have been given. But the Court, instead of securing the attendance of the witnesses for recording their evidence, passed the impugned order affording last opportunity to produce the witnesses, otherwise the evidence shall stand closed and that too without taking any decision on the application of petitioner to be examined later after her witnesses are examined.