RASHI FOODS Vs. DASHMESH COMMISSION AGENCY AND ANR

JUDGEMENT

(1.) Present petition is filed challenging the order dated 26.10.2010 passed by Civil Judge (Junior Division), Dhuri thereby directing closure of the evidence of the Petitioner.

(2.) Perusal of the record reveals that OW-1 had already been examined and adjournment was sought for producing other witnesses before the trial Court which was declined and evidence of the Petitioner was directed to be closed.

(3.) Learned Counsel for the Petitioner 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 and no further adjournment shall be sought.