N P OHRI Vs. KANTA RANI
LAWS(P&H)-2006-2-380
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 14,2006

N.P.OHRI Appellant
VERSUS
KANTA RANI Respondents

JUDGEMENT

- (1.) VIDE order dated 28.11.2005, the trial Court was directed to grant two opportunities to the petitioner to complete his evidence. When he failed to do so, his evidence was closed. This Court feels that order passed is perfectly justified. No case is made out for interference.;


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