SANDEEP KUMAR Vs. KAPTAIN SINGH RATHI

JUDGEMENT

(1.) Petitioner has assailed orders dtd. 7/11/2025 and 18/11/2025 of the learned trial court. Having heard learned counsel for petitioner/defendant at length, I do not find it a fit case to even issue notice. Rather, the present petition is completely frivolous and filed with oblique purposes.

(2.) By way of order dtd. 7/11/2025, evidence of petitioner/defendant was closed as despite last and final opportunity granted on multiple occasions, no evidence was led. Thereafter, the petitioner/defendant filed an application under Sec. 151 CPC seeking reopening of the evidence of the defendant. That application was dismissed by way of detailed order dtd. 18/11/2025.

(3.) Learned counsel for petitioner/defendant contends that the impugned orders are liable to be set aside in the interest of justice and petitioner/defendant deserves further opportunity to lead evidence. It is contended by learned counsel for petitioner/defendant that since the matter had been referred to mediation centre, the evidence ought not to have been closed by the learned trial court. No other submission has been advanced.