SOM DUTT SHARMA Vs. MUNNI LAL

JUDGEMENT

(1.) Petitioners herein are the tenants who are aggrieved by order dtd. 12/2/2025 whereby it has been observed that since RW-1 - Sh. Som Dutt Sharma has not appeared for his cross-examination and since the matter is at such stage for last five years, his evidence-in-chief would not be read and his right to enter into witness box has also been closed.

(2.) An application was moved by the tenants for recalling of abovesaid order and such application has also been dismissed vide order dtd. 25/3/2025.

(3.) Such orders are under challenge.