BHAJAN SINGH Vs. S. LACHHMAN SINGH

JUDGEMENT

(1.) The petitioner is aggrieved by orders dtd. 9/3/2022 and 17/5/2022, passed by the learned Senior Civil Judge ("the learned SCJ") in CS/SCJ/83300/2016 (S. Lachhman Singh v. Narula Garments and Anr.).

(2.) The order dtd. 9/3/2022 closes the right of the petitioner to lead defence evidence and the order dtd. 17/5/2022 dismisses an application, under Sec. 151 of the Code of Civil Procedure, 1908 (CPC), seeking recall of the order dtd. 9/3/2022.

(3.) The order-sheets, recording the course of proceedings in CS(SCJ)/83300/2016 before the learned SCJ have been placed on record. I deem it appropriate to reproduce the orders passed, day-to-day, in extenso thus: