SAHANAZ AKHTE Vs. SK ASFAR ALI HOSSAIN

JUDGEMENT

(1.) In spite of service none appears on behalf of the opposite party at the time when this application is taken up for hearing. Affidavit-of-service which is filed today be kept with the record.

(2.) The propriety of two orders is under challenge in this application under Article 227 of the Constitution of India at the instance of the plaintiff/petitioner.

(3.) By an order dated 8th December, 2008, the plaintiffs prayer for filing a supplementary affidavit for disclosure of further evidence-in-chief was rejected by the learned Trial Judge.