RAMESH KUMAR Vs. RAJIV SHARMA

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India, impugns the order dtd. 2/5/2023 passed by ARC-1, Tis Hazari Courts, Delhi. ('Trial Court'), in E. No. 77839/2016, titled as Sh. Rajiv Sharma v. Sh. Ramesh Kumar and Ors., whereby the Trial Court allowed the application dtd. 21/12/2022 filed by the Respondent i.e., the plaintiff under Sec. 151 of the Code of Civil Procedure, 1908 ('CPC') and closed the right of the Petitioners herein to lead evidence.

(2.) With the consent of the parties, the following directions are being passed:

(3.) The Petitioners had undertaken to this Court that he will not seek any adjournment before the Trial Court until the examination of his witnesses is concluded and he understands that if any adjournment is sought then the right to lead evidence granted by this order shall stand closed, without seeking any clarification of the Court.