PRITAM SINGH Vs. SATISH

JUDGEMENT

(1.) THE present petition under Article 227 of the Constitution of India has been filed by the petitioner against the order dated 3.4.3008 and the impugned order dated 5.10.2009 passed by the Trial Court, wherein application to conclude evidence of the petitioner has been dismissed.

(2.) THE brief facts of this case are that the petitioner is the owner of the three shops and has filed the suit for permanent injunction against respondent No.1.

(3.) THEREAFTER, the plaintiff filed an application under section 151 of Civil Procedure Code, 1908 for recalling the order dated 3.4.2008 closing evidence of the plaintiff. The Trial Court by the order dated 5.10.2009 dismissed the above said application.