RAJ RANI Vs. SUMITRA PARASHAR

JUDGEMENT

(1.) This writ petition, under Article 227 of the Constitution of India, assails order dtd. 10/12/2021, passed by the learned Additional District Judge ("the learned ADJ") in CS DJ ADJ 15466/2016 (Raj Rani and Anr. v. Sumitra Parashar and Anr.), which reads as under:

(2.) Consequent to the direction issued by this Court on 27/7/2022, the entire order sheets, from the date when recording of evidence commenced, have been handed over by learned Counsel for the petitioners across the Bar. The same are taken on record.

(3.) The impugned order closes the right of the petitioner, as the plaintiff in the suit before the learned ADJ, to lead further evidence, on the ground that several opportunities had been granted to the petitioner to complete the exercise of recording of PE.