M/S Aneja Food Products vs Sukhjit Singh
2024 Latest Caselaw 7975 P&H

Punjab-Haryana High Court

M/S Aneja Food Products vs Sukhjit Singh on 16 April, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                     2024:PHHC:051313

                            114
                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                   CHANDIGARH

                                                                          CR-2017-2024 (O&M)
                                                                          Date of decision : 16.04.2024


                            M/s Aneja Food Products                                         ... Petitioner(s)

                                                               Versus

                            Sukhjit Singh and Others                                      ... Respondent(s)


                            CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                            Present :    Mr. Neeraj Yadav, Advocate for the petitioner.

                                         Mr. Vipul Sharma, Advocate for respondent No.1.



                            ALKA SARIN, J. (ORAL)

1. The present revision petition has been filed challenging the

impugned order dated 12.03.2024 (Annexure P-2) whereby the evidence of

the petitioner has been closed.

2. Learned counsel for the petitioner would contend that given one

effective opportunity, the petitioner would lead its entire evidence at its own

risk and responsibility and that the petitioner is also willing to compensate

the claimant-respondent No.1 by way of costs.

3. Mr. Vipul Sharma, Advocate has put in appearance on behalf of

the contesting respondent No.1 and has filed his vakalatnama, which is

taken on record. Learned counsel for respondent No.1 states that despite

availing seven opportunities including the last opportunity, the evidence was

not led by the petitioner and was rightly closed by order on 12.03.2024.

integrity of this order/judgment.

                                                                                       2024:PHHC:051313

                            CR-2017-2024 (O&M)                                                        -2-

                            4.           Heard.

5. In the present case though the petitioner has been remiss in not

leading its evidence and has availed seven opportunities including the last

opportunity, however, in order to impart complete justice between the

parties, this Court deems it appropriate to grant one effective opportunity to

the petitioner to lead its evidence at its own risk and responsibility subject to

payment of costs of Rs.30,000/- to be paid to the claimant-respondent No.1.

The payment of costs shall be a condition precedent.

6. Disposed off accordingly. Pending applications, if any, also

stand disposed off.

                            16.04.2024                                  ( ALKA SARIN )
                            Yogesh Sharma                                    JUDGE

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

integrity of this order/judgment.