DINESH JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) 1. After arguing the appeal for some time, the learned Counsel for the appellant wants to withdraw this appeal with liberty to move a fresh application before the concerned DRT for the purpose of seeking permission to cross -examine the witnesses by giving details of the names of the witnesses who have to be cross -examined, the points on which the witnesses have to be cross -examined, and the necessity for cross -examining them also. In view of the fact that the learned Presiding Officer has also passed the impugned order declining the request of the appellant for permission to cross -examine the witnesses, stating it is vague, I am of the opinion, in the interest of justice, the appellant can be given an opportunity to move a fresh application before the DRT as prayed for by him. Accordingly, the request for withdrawing the appeal with liberty to move fresh application giving all the details has to be and is accepted. This appeal is disposed of with these observations and with liberty as prayed for.

(2.) COPY of this order be given dasti to the Counsel for the appellant, and also be forwarded to the concerned DRT.