PINKU Vs. DES RAJ

JUDGEMENT

(1.) During the pendency of the instant petition, the witnesses sought to be examined by the petitioner stand already examined. Mr. Sudesh Sharma, learned counsel for the respondent submits that he be permitted to lead evidence in rebuttal.

(2.) In view of the above, the present petition is disposed of with a liberty to the respondent to lay an appropriate motion before the learned trial court for seeking permission to lead evidence in rebuttal and the learned trial court shall consider the same in accordance with law.

(3.) Disposed of.