Unknown vs Harminder Singh And
2023 Latest Caselaw 1331 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      15.05.2023                        CLR No.64 of 2023
                                        Hon'ble Alok Kumar Verma, J.

Respondents-plaintiffs were not being cross-examined by the revisionists-defendants even after getting sufficient opportunity. Therefore, in SCC Suit No.18 of 2019, "Ravi Bangia and Another vs. Harminder Singh and Another", respondents-plaintiffs filed an application requesting the Trial Court to close the opportunity of cross- examination of the plaintiffs by the defendants. Allowing the said application by the impugned order dated 22.02.2023, learned Trial Court has closed the opportunity of the defendants to cross-examine the plaintiffs.

2. Heard Mr. Arvind Vashisth, learned Senior Advocate assisted by Mr. Shubham Saharawat, learned counsel holding brief of Mr. Vivek Pathak, learned counsel for the revisionists and Mr. Siddhartha Singh, learned counsel for the respondents.

3. Mr. Arvind Vashisth, learned Senior Advocate for the revisionists-defendants, submitted that in the said SCC Suit, plaintiffs filed an application under Order 15 Rule 5 of the Code of Civil Procedure, 1908 before learned Trial Court, which was allowed on 22.09.2021. Challenging the said order, a Civil Revision has been filed before this Court. On 01.12.2021, arguments were heard and judgment was reserved in the said Revision (CLR No.89 of 2021). However, judgment was not pronounced and the said Revision is still pending.

4. List on 16.05.2023 after fresh cases along with CLR No.89 of 2021.

5. In case, revisionists-defendants move an application for adjournment before the Trial Court, learned Trial Court shall consider the same till 16.05.2023 only.

6. Let a certified copy of this order be supplied to learned counsel for the revisionists, today itself, on payment of usual charges.

(Alok Kumar Verma, J.) 15.05.2023

Neha