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Judgment
1.By order dated 26.07.2017, right of the petitioners to lead defence evidence was closed by the Trial Court.
2.The Revisional Court by order dated 01.12.2017 granted one opportunity to the petitioners to lead the entire defence evidence and fixed the matter
on 06.12.2017. On 06.12.2017, the accused No.2 presented himself for cross-examination. He was examined and thereafter, on a later date, cross-
examined and discharged. The petitioner, on 06.12.2017, also wanted to examine the handwriting expert, however, the handwriting expert was not
present on 06.12.2017 and accordingly, the Trial Court, in terms of order of the Revisional Court closed the right to examine the said witness.
3.Learned counsel for the petitioners submits that the order of the Revisional Court dated 01.12.2017 was only available on 06.12.2017 and as such,
the said witness could not be made to appear before the Trial Court for his examination.
4.This contention is disputed by the learned counsel for the respondent, however, learned counsel for the respondent very fairly submits that in view
of the expeditious disposal of his complaints, he has no objection in case petitioners are given one opportunity to produce the handwriting expert for
his evidence subject to the condition that the witness is examined prior to the next date fixed before the Trial Court for hearing final arguments,
i.e.26.05.2018.Â
5.On the asking of the Court, learned counsel for the petitioners has spoken to the handwriting expert and the handwriting expert is available for
giving his testimony on 16.05.2018 & 19.05.2018.
6.Accordingly one opportunity is granted to the petitioners to produce the handwriting expert before the Trial Court on 16.05.2018, subject to
payment of costs of Rs.5,000/- per case to be paid to the respondent.
7.The Trial Court is directed to examine the said handwriting expert on 16.05.2018 and in case the testimony is not concluded on 16.05.2018, the
same be concluded on 19.05.2018.
8.Since the date 16.05.2018, has been fixed after taking into account the availability of the witness, no further opportunity will be granted to the
petitioners to produce the said witness.
9.The petitions are disposed of in the above terms.
10.Order Dasti under signatures of the Court Master.Â
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