Ranjit Singh vs Swaran Kaur And Another
2024 Latest Caselaw 6206 P&H

Punjab-Haryana High Court

Ranjit Singh vs Swaran Kaur And Another on 19 March, 2024

Author: Alka Sarin

Bench: Alka Sarin

                                                                                      2024:PHHC:039647

                         IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                        128                                             CR No.820 of 2024
                                                                        Date of Decision : 19.03.2024


                        Ranjit Singh                                                         ....Petitioner

                                                            VERSUS

                        Swaran Kaur and Another                                          .....Respondents


                        CORAM : HON'BLE MRS. JUSTICE ALKA SARIN


                        Present :      Mr. Dheeraj Mahajan, Advocate for the petitioner.

                                       Mr. Gagandeep Sigh Sirphikhi, Advocate for respondent No.2.


                        ALKA SARIN, J. (Oral)

1. Learned counsel for the petitioner states that he limits his prayer

in the present revision petition and would be satisfied if a direction is issued

to the Trial Court for disposal of the application filed by the petitioner under

Order IX Rule 13 of the Code of Civil Procedure, 1908 in a time bound

manner.

2. Mr. Gagandeep Singh Sirphikhi, Advocate has put in

appearance on behalf of respondent No.2 and has filed his power of attorney,

which is taken on record. He states that he has no objection if a direction is

issued to the Trial Court for disposal of the application under Order IX Rule

13 CPC. However, it has been contended that it is the petitioner who is

delaying the proceedings and has not led his evidence despite availing six

opportunities.

integrity of this order/judgment

CR No.820 of 2024 -2- 2024:PHHC:039647

3. In view of the above, the Trial Court is requested to dispose off

the application under Order IX Rule 13 CPC filed by the petitioner

expeditiously. Both the counsel for the parties have assured the Court that no

unnecessary adjournment would be sought by any of the parties. Learned

counsel for the petitioner has further assured that given 03 effective

opportunities the petitioner would conclude his evidence starting from the

next date of hearing before the Trial Court, which is 01.04.2024.

4. Present petition stands disposed off in the above terms. Pending

applications, if any, also stand disposed off.

( ALKA SARIN ) 19.03.2024 JUDGE jk

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

integrity of this order/judgment