HEMANT Vs. UJJAWALA

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 227 of the Constitution of India challenging the order dated 22/10/2019 passed by the 17th Additional District Judge, Indore(M.P.) in R.C.S.A. No.5485/2019.

(2.) The respondents/plaintiffs have filed a civil suit under Order 7 Rule 1 of CPC against the petitioner for declaration of title as well as permanent injunction, possession and partition and the Court below vide order dated 4/10/2019 has closed the right of the petitioner to lead the evidence.

(3.) Thereafter, the petitioner has filed an application on 21/10/2019 for taking the said reply/written statements on record, but the same has been rejected by order dated 20/10/2019. Against the said order, the petitioner has filed the present petition.