YASHBIR SINGH Vs. VIKRAMJEET MARWAH

JUDGEMENT

(1.) ON this petition coming up for consideration with respect to the two impugned orders, one dated 22nd January, 2008 and the second passed on 5th March, 2008 by the learned First Addl. Civil Judge (Senior Division), Dehradun in Suit No. 699 of 2005 pending in his court, whereby the evidence of the petitioner / plaintiff having been closed vide order dated 22nd January, 2008 and permission for review / recall having been declined vide order dated 5th March, 2008, learned counsel for the parties, namely Mr. Alok Singh, Senior Advocate appearing for the petitioner / plaintiff and Mr. S. K. Jain, Advocate appearing for the respondent, have submitted before me that the following agreed order, with the consent of the parties, be passed and this petition be disposed of as settled:

(2.) THE orders dated 22nd January, 2008 and 5th March, 2008 are set aside. Subject to the following conditions, to be observed strictly, the petitioner / plaintiff is permitted to adduce his evidence:

(3.) I am told that today is the date fixed in the trial court. Learned counsel for the parties are at liberty to inform the trial court by making oral statement about the passing of this order by this Court today. Writ petition stands disposed of.