COL AJAY AHLAWAT. Vs. SUDHIR KUMAR WINDLASS

JUDGEMENT

(1.) Petitioners/defendants have assailed order dtd. 10/3/2025 of the learned trial court, whereby the petitioner no. 2/defendant no. 2 was denied permission to lead evidence on the ground that there is no Written Statement on record. The learned trial court in the impugned order took a view that since the Written Statement was unsigned, petitioner no. 2 cannot be permitted to lead evidence.

(2.) Learned counsel for respondent/plaintiff has appeared on advance intimation and accepts notice.

(3.) After some discussion, learned counsel for both sides request for disposal of this petition with consent.