CHHOTA SINGH Vs. GURDAS SINGH BALWINDER SINGH

JUDGEMENT

(1.) The defendant is in revision aggrieved against the order dated 17.9.2010, whereby the evidence of the defendant's was closed for not concluding its evidence inspite of granting three opportunities.

(2.) Learned Counsel for the petitioner-defendant has argued that petitioner was granted three opportunities i.e. on 10.8.2010, 20.8.2010 and 6.9.2010. It is pointed out by the learned Counsel for the petitioner that now the case is fixed before the learned trial Court on 30.9.2010 for rebuttal and arguments and if one opportunity is granted, the defendant shall conclude his entire evidence on the said date.

(3.) After hearing the learned Counsel for the petitioner, the petitioner-defendant is permitted to lead his entire evidence on the date fixed i.e. 30.9.2010 subject to payment of Rs. 5000/ - as costs.