PREM AGGARWAL Vs. ASHWANI PARASHAR

JUDGEMENT

(1.) Petitioners herein are plaintiffs before the learned Trial Court and are aggrieved by order dtd. 6/5/2024 whereby the defendant has been permitted to summon one Smt. Mridula Garg as witness and has also been permitted to summon concerned officials from DDA along with the relevant record.

(2.) My attention has also been drawn towards the earlier order dtd. 8/2/2019, passed by this Court in CM(M) 1206/2018.

(3.) After hearing the arguments for some time, learned counsel for the petitioners states that he does not press the present petition but seeks a direction from this Court to the learned Trial Court that no further opportunity, on any ground whatsoever, be given as the case is very old and the applications in question were also moved very belatedly by the defendant (respondent herein).