HARISH KUMAR BHATEJA Vs. BHAGWAN DASS

JUDGEMENT

(1.) I .A. No.20529/2014 (exemption)

(2.) THE issues were framed in this case on 02.02.2011. The plaintiff has completed his evidence as is apparent from order dated 27.01.2014 of the Joint Registrar. On the said date also the Joint Registrar directed the defendants to lead their evidence on the next date i.e. 24.04.2014. It was at this stage that defendants No. 1 to 10/the appellant with respondents No. 2 to 10 had filed the present application i.e. I.A. No. 7251/2014.

(3.) LEARNED counsel appearing for defendants No. 1 to 10 vehemently submits that the suit is a collusive suit between the plaintiff and defendants No. 11 to 14. He submits that the said defendants No. 11 to 14 are supporting the case of the plaintiff and hence, they have to lead evidence before defendants No. 1 to 10 are directed to lead evidence.