HARAN BIDI SUPPLIERS Vs. V M AND CO

JUDGEMENT

(1.) HEARD both sides. By consent revision application heard finally. Only question involved in this revision application is whether the trial Court was right in directing the defendants to enter the witness-box in the first instance, by the impugned order dated 28th February, 1996. The order is very short which reads thus :

(2.) IN the circumstances, revision application is allowed. The order passed by the Second Additional District Judge, Gondia on 28th February, 1996 below Ex. 51 in Special Civil Suit No. 1 of 1986 is set aside. The trial Court is directed to proceed with the trial in accordance with law and dispose of the suit, preferably within a period of six months from the receipt of this order. In view of the order passed by this Court in this revision application, no further orders are necessary on Civil Application No. 693 of 1996. Revision application allowed.