ARVINDER SINGH Vs. AMARJEET SINGH JOLLY

JUDGEMENT

(1.) THE petitioner is impugning the order dated 03.07.2012 passed by learned Addl. Senior Civil Judge, Delhi whereby the evidence of the defendants No.2 to 7(including present petitioner, who being the owner of Shop No.35-B was impleaded as defendant No.5) in the Civil Suit No.822/08/00, was closed by the Court in view of their conduct of not appearing in the case for a long time. After examining the witnesses on behalf of MCD (defendants No.1) and closing the evidence of defendants No.2 to 7, the case was listed for final arguments.

(2.) THEREAFTER , an application under Section 151 CPC was moved on behalf of defendants No.3, 5 and 7 seeking modification of the order dated

(3.) AFTER considering the contentions raised, the Court dismissed the application under Section 151 CPC moved by defendants No.3, 5 and 7 for the reasons that :