SHARMILA Vs. VEENA DEVI AND OTHERS

JUDGEMENT

(1.) The petitioner has invoked the provisions of Article 227 of the Constitution of India for setting aside the order dated 9.10.2012 (Annexure P/3) passed by the trial court.

(2.) Learned counsel for the petitioner prays for grant of one opportunity to the petitioner to conclude her entire evidence.

(3.) Having examined the impugned order and the contentions raised by the learned counsel, I deem it expedient in the interest of justice to grant one opportunity to the petitioner to conclude her entire evidence. The delay, if any, caused in adjudication of the matter could be compensated with costs.