GORA CHAND PAL Vs. NOMITA MONDAL

JUDGEMENT

(1.) THE challenge is made to an order dated 19th January, 2015 passed by the learned Additional Civil Judge (Junior Division), Sealdah in Title Suit No. 78 of 2013, by which an application for recalling an order dated 2nd June, 2014 is rejected.

(2.) IT is a matter of great concern that an eviction suit instituted in the year 1994 has not reached to its logical end as yet. The cross -examination of the first witness of the plaintiffs is getting unreasonably delayed on the frequent adjournments sought by the defendant.

(3.) ON 29th April, 2014 the defendant filed an application for closing the evidence of the first witness of the plaintiffs without serving the copy thereof. The next date was fixed by the Trial Court on 2nd June, 2014. The defendant neither appeared nor took steps on the said date, but the Court suo motu adjourned the matter on 16th July, 2014 for cross -examination of the said witness.