BHARAT TRADERS Vs. DISTRICT JUDGE, JHANSI AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) By means of this petition filed under Art. 226 of the Constitution of India, the petitioner challenges the validity of the order dated 24.8.2000 whereby the application filed by the petitioner at belated stage for permission to serve interrogatories upon the respondent has been rejected and application for filing additional evidence has been allowed in part.

(3.) Learned Counsel of for the petitioner submitted that the petitioner made an application as there was no evidence on the record regarding extent of accommodation in occupation of contesting respondent, therefore, it was necessary to serve upon him the interrogatories. The Court below acted illegally in rejecting the application. The writ petition was, therefore, liable to be allowed.