PANKAJ KUMAR Vs. CHHAYA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the revisionist.

(2.) The revisionist has come up challenging the order dated 18.11.2015 whereby his application being Paper No. 108-C for seeking recall of the witness nos. PW-1, PW-2 and PW-3 was moved under Order 18 Rule 17 of C.P.C.

(3.) The court below has clearly recorded that the issues were framed on 23.4.2013; PW-1 was examined on 12.9.2013; PW-2 was examined on 3.10.2013 and PW-3 was examined on 6.2.2014. Subsequent to that witness of the revisionist was also DW-1 was examined on 28.4.2014 and DW-2 was examined on 13.7.2014. Subsequently, the case was fixed for hearing for arguments and the revisionist never came forward to argue the case and application for adjourning the case were constantly being filed by him and even, transfer application was also moved by him, which was dismissed.