KALYANI DEBNATH Vs. BISWAJIT MANDAL

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 11/11/2015 (Annexure-1) passed by learned Civil Judge (Senior Division), Umerkote in C.S. No.04 of 2014 is under challenge in this CMP, whereby an application filed by the Plaintiffs-Opposite Parties for recall of P.W.2 to admit resolution of the U.G. Government High School, Nuaguda in evidence by condoning the delay, has been allowed.

(3.) Mr. Tripathy, learned counsel for the Petitioner submits that C.S. No.4 of 2014 has been filed for declaration and permanent injunction. After examination of two witnesses on behalf of the Plaintiffs-Opposite Parties, the aforesaid application was filed. Learned trial Court, without considering the objection of the Defendant and without discussing the matter, straightway allowed the application by directing the Plaintiffs to produce the resolution book of the school by 25th