PRABHU DAYAL CHOMAL HUF Vs. SHREE RAM TRUST

JUDGEMENT

(1.) Affidavit of service filed in Court today on behalf of the petitioner be kept with the record. Inspite of service none appears on behalf of the opposite party.

(2.) The defendant in the Ejectment Suit No. 9 of 2016 pending before the learned Judge, 6th Bench, Presidency Small Causes Court at Calcutta is the petitioner of the instant application under Article 227 of the Constitution of India.

(3.) September 2, 2019 was a date fixed in the suit for further cross-examination of P.W. 1, on the said date the said witness was found absent, as such the learned trial Judge closed the evidence of the said witness vide Order No. 27 dated September 2,2019. The said order is under challenge.