MANOJ MIRDHA (DR.) Vs. SHIVARAM NATH

JUDGEMENT

(1.) Heard Mr. A. Ganguly, learned counsel appearing for the petitioner. Also heard Mr. S. Sahu, learned counsel for the respondents.

(2.) This application under Article 227 of the Constitution of India is filed against an order dated 18.05.2016, whereby the learned Civil Judge, Sonitpur, Tezpur, rejected the petition, being Petition No. 1034/2016, praying for further time for submitting "further PW".

(3.) The plaintiff had filed a suit, being Title Suit No. 3/2014, for specific performance of contract for sale, recovery of possession by eviction, permanent injunction, compensation, damages, etc. on 20.03.2014. The defendants filed written statement on 24.06.2014. 29.11.2014 was the first date fixed for filing evidence by the plaintiff. On that day, the plaintiff prayed for time to file evidence on affidavit and while granting time, the case was fixed on 07.01.2015 for plaintiff's evidence.