Baldev Krishan Vs. Bank of India and Ors.

O R D E R

Leave granted. We have heard the appellant appearing in-person and the learned counsel appearing on behalf of respondent No.1. In the peculiar facts and circumstances of this case, in the interest of justice, we deem it appropriate to grant one more opportunity to the appellant to adduce evidence. Accordingly, the appellant is directed to produce his witnesses before the Trial Court on 10th May, 2011. However, this would be subject to payment of costs of Rs.2,000/- to respondent No.1 within two weeks from today.

It is made clear that no further opportunity shall be granted to the appellant. We request the Trial Court to take up the matter on 10th May, 2011 and conclude the evidence on that date and if for any reason, it is not possible to conclude on that date, it may be done on any other date to be fixed by the Trial Court.

With these observations and directions this appeal is disposed of.

.....................J. (DALVEER BHANDARI)

.....................J. (DEEPAK VERMA)

New Delhi;

April 11, 2011.

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