SURINDER KUMAR Vs. DIRECTOR, RURAL DEVELOPMENT, PANCHAYATS

JUDGEMENT

(1.) Present petition is filed challenging the order dated 16.3.2010 passed by Civil Judge (Junior Division), Panchkula, whereby evidence of the Defendants was directed to be closed.

(2.) Learned Counsel for the Defendants/Petitioners states that on the date either fixed by this Court or by the learned Trial Court, all the witnesses shall be produced before the learned Trial Court for examination/cross-examination and no further adjournment shall be sought.

(3.) Although, this Court initially vide order dated 17.5.2010 directed to issue notices to the Respondents, however, Respondents could not be served.