KESHAV KUMAR Vs. PICCADILLY AGRO INDUSTRIES LIMITED

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of outbreak of pandemic COVID-19.

(2.) Earlier the present petitioner (then plaintiff) Keshav Kumar filed a suit against then defendants Piccadilly Agro Industries Ltd. (now respondents) for recovery of Rs.8,34,647.00 along with interest etc. It was during the course of time, the suit was assigned to the Court of learned Civil Judge (Junior Division), Bhiwani on 2/1/2017 on which date notice of the suit was issued to the defendants for 1/4/2017. On the said date, the Court passed the following orders:-

(3.) The petitioner upon closure of his ex-parte evidence, moved an application seeking permission to lead additional evidence whereby he preferred to examine the office records of Vat Tax Returns, Audited Balance-sheet and certificate of Chartered Accountant, and also to examine official of the Sale Tax Department and the concerned official from the Union Bank of India. The Court vide impugned order (Annexure P5) dtd. 13/12/2019 dismissed the application and that is how the present revision petition has come about.