SARWAN SINGH Vs. HARDEEP SINGH AND ORS

JUDGEMENT

(1.) Present petition is filed challenging the order dated 13.11.2009 passed by Civil Judge (Junior Division), Amritsar, whereby evidence of the Plaintiffs was directed to be closed.

(2.) Learned Counsel for the Plaintiff/Petitioner states that on the date earlier fixed i.e. 13.11.2009 PW2 and PW3 were present for cross-examination, however rest of the witnesses on behalf of Plaintiffs No. 2 and 3 were not present on that day. Learned Counsel further states that witnesses shall be produced before the learned Trial Court on the next date fixed either by this Court or by the trial Court and no further adjournment shall be sought.

(3.) This Court vide order dated 25.2.2010 directed notice of motion to the Respondents. Record reveals that Respondents No. 1 to 3/Defendants could not be served.