Oic vs . Geeta Devi & Ors.
2022 Latest Caselaw 8775 HP

OIC Vs. Geeta Devi & ors.

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FAO No. 302/2017 a/w C.O. No. 15/2017

21.10.2022 Present: Mr. Lalit K. Sharma, Advocate, for the appellant(s).

Mr. M. L. Sharma, Advocate, for respondent No.1. Ms. Godawari, Advocate, vice Mr. Vijay K. Arora, Advocate, for respondent No.3.

CMP No. 4900/2022 in FAO No. 302/2017

By medium of this application, the applicant-

respondent No.1 has sought permission to re-examine PW-6 and

the same has been filed under Order XLI Rule 27(1)(b) CPC, which

reads as under:-

"(b) the Appellate Court requires any document to be produced or any witness to be examined to enable it to

pronounce judgment, or for any other substantial cause, the Appellate Court may allow such evidence or document to be

produced, or witness to be examined".

Having gone through the material already available

on record, this Court does not require re-examination of PW-6 as

there is sufficient material available on record to pronounce the

judgment. Accordingly, the application is dismissed.

(Tarlok Singh Chauhan) Judge 21.10.2022 (pankaj)