Tarlok Singh vs Punjab State and Others

Mahesh Grover, J.—After hearing the learned Counsel for the petitioner, I am of the opinion that the instant revision petition can be disposed of at this stage without issuance of notice of motion to the other side as having recourse to this process is likely to take more time.

The petitioner is aggrieved by the order dated 5.2.2010 vide which his evidence has been closed.

Learned Counsel for the petitioner states that if one effective opportunity is granted to him, he shall conclude his entire evidence.

After hearing the learned Counsel for the petitioner and perusing the impugned order, I am of the opinion that there is no legal infirmity therein. However, considering purely the interest of justice and also the fact that substantial justice can be ensured by compensating the other side with costs, I deem it appropriate to dispose of the revision petition with a direction to the learned trial Court to afford one effective opportunity to the petitioner to lead his entire evidence at his own risk and responsibility. It is made clear that no further indulgence shall be shown to him under any circumstances. The impugned order is set aside subject to payment of Rs. 10,000/- as costs.