Jaiprakash Singh Hasrajani vs Satish Kumar Chugh And Others
2024 Latest Caselaw 1218 P&H

Punjab-Haryana High Court

Jaiprakash Singh Hasrajani vs Satish Kumar Chugh And Others on 19 January, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                  2024:PHHC:007145

                                    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                        CHANDIGARH
                         122
                                                                        CR-302-2024 (O&M)
                                                                        Date of Decision : 19.01.2024

                         JAIPRAKASH SINGH HASRAJANI                                        .... Petitioner

                                                            VERSUS

                         SATISH KUMAR CHUGH & ORS.                                     .... Respondents


                         CORAM : HON'BLE MRS. JUSTICE ALKA SARIN

                         Present :      Mr. Shivam Sharma, Advocate for the petitioner.

                         ALKA SARIN, J. (ORAL)

1. Present revision petition has been preferred challenging the

order dated 25.09.2023 (Annexure P-5) dismissing the application filed

under Order 7 Rule 11 CPC read with Section 151 CPC and the order dated

03.11.2023 (Annexure P-6) whereby last opportunity has been granted to the

defendants for cross-examining the witness subject to Rs.2,000/- as costs.

2. The petitioner herein, before the Trial Court on 12.12.2023, did

not cross-examine PW-1 namely, Satish Kumar Chugh, and filed an

application for deferring the cross-examination and also filed an application

for recalling of the order dated 03.11.2023. The matter is now fixed for

25.01.2023. In the present petition there is not even an averment that an

application for recall of the order dated 03.11.2023 has been filed which is

also under challenge before this Court in the present petition.

4. Faced with the same, learned counsel for the petitioner seeks

permission to withdraw the present petition.

integrity of this judgment/order.

122 CR-302-2024 (O&M) -2-

5. Dismissed as withdrawn. Pending applications, if any, also

stand disposed off.

                         19.01.2024                                      (ALKA SARIN)
                         Aman Jain                                          JUDGE
                                      NOTE:      Whether speaking/non-speaking: Speaking
                                                 Whether reportable: YES/NO







integrity of this judgment/order.