DEEPAK Vs. RAMESH SETHI

JUDGEMENT

(1.) Learned Counsel for the parties have argued the matter and are agreeable to the matter being disposed of at this stage.

(2.) The petitioner is aggrieved by an order dtd. 16/11/2021, passed by the learned Civil Judge ("the learned CJ"), whereby the right of the petitioner to lead his evidence, as the defendant before the learned CJ in CS 9739/2016, was closed.

(3.) The petitioner moved an application under Sec. 151 of the Code of Civil Procedure, 1908 (CPC), for modification of the order dtd. 16/11/2021, and for permitting the filing of defence evidence. That application was dismissed vide order dtd. 5/1/2022. A further application, seeking review of the order dtd. 5/1/2022, was also dismissed by the learned CJ vide order dtd. 11/3/2022.