Krishan Lal (Since Deceased) Thru His ... vs Bharat Bhushan
2024 Latest Caselaw 7690 P&H

Punjab-Haryana High Court

Krishan Lal (Since Deceased) Thru His ... vs Bharat Bhushan on 10 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:049481

                            IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH


                           119                                          CR No.1858 of 2024
                                                                        Date of Decision : 10.04.2024


                           Krishan Lal (since deceased) through his LRs                      ....Petitioners

                                                               VERSUS

                           Bharat Bhushan                                                ....Respondent


                           CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                           Present :   Ms. Nancy Vashistha, Advocate for
                                       Mr. Namit Khurana, Advocate for the petitioners.

                                       None for the respondents despite service.


                           ALKA SARIN, J. (Oral)

1. The present revision petition has been preferred by the

defendant-petitioners challenging the order dated 11.03.2024 whereby the

evidence of the defendant-petitioners has been closed by order.

2. Learned counsel for the defendant-petitioners would contend

that only the cross-examination of the handwriting expert remains. Given

one opportunity the defendant-petitioners would produce the handwriting

expert for his cross-examination.

3. Notice of motion in the present case was issued on 04.04.2024.

The respondent stands duly served by way of ordinary service as well as

through his counsel before the Trial Court. The case has been called twice

however, none has put in appearance on behalf of the respondent.

authenticity of this order/judgment

CR No.1858 of 2024 2 2024:PHHC:049481

4. The limited prayer of learned counsel for the defendant-

petitioners is that given one opportunity the defendant-petitioners would

produce their witness i.e. the handwriting expert for his cross-examination.

There is no other evidence which is to be led by the defendant-petitioners.

5. In view of the limited prayer made by learned counsel for the

defendant-petitioners, the present revision petition is allowed. The

defendant-petitioners are granted one opportunity to produce the

handwriting expert for his cross-examination.

6. Disposed off in the above terms. Pending applications, if any,

also stand disposed off.

( ALKA SARIN ) 10.04.2024 JUDGE jk

NOTE: Whether speaking/non-speaking: Speaking Whether reportable: YES/NO

authenticity of this order/judgment