CHANDER PRATAP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed challenging the impugned orders dated 16th February, 2019 and 5th July, 2019 by which the evidence of the Petitioner was closed by the Ld. Trial Court and the application for recall of the said order was also dismissed.

(2.) The background is that the Hon'ble Supreme Court vide order dated 21st September, 2017 had remitted the matter to the High Court, which would, thereafter, permit the parties to adduce evidence before the Reference Court and call for a finding from the Reference Court. The operative portion of the order of the Supreme Court is set out herein below:

(3.) Subsequently, vide order dated 13th November, 2017 a ld. Single Judge of this Court in LA. APP 358/2014 directed as under: