JAGENDRA SINGH Vs. DAYA SHANKAR

JUDGEMENT

(1.) Heard on admission.

(2.) This writ petition is filed challenging the order dated 02.12.2016 whereby an application for right to lead evidence had been dismissed by the trial Court.

(3.) It is submitted by learned counsel for the petitioners that earlier the petitioners had filed an application against the order dated 05.08.2016 which was decided by this court on 26.10.2016 and an opportunity was granted to the petitioners to keep the witnesses present before the trial court on 02.11.2016 but as the concerned Judge was on leave on 02.11.2016 the matter was fixed for 02.12.2016.