DEEPAK KUMAR Vs. JITENDER JAIN

JUDGEMENT

(1.) Allowed subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 12/10/2021 passed by the Court of Civil Judge, Tis Hazari Courts, New Delhi in CS No.597006/2016, whereby the application filed on behalf of the petitioners/plaintiffs under Order XVIII Rule 17 of the Code of Civil Procedure, 1908 (CPC) for seeking re-opening and recalling/calling of the witnesses on behalf of the petitioners has been dismissed.