JAGDISH ARORA & OTHERS Vs. JAGDEEP SINGH

JUDGEMENT

(1.) Defendants have approached this Court by way of instant revision petition filed under Article 227 of the Constitution of India, being aggrieved by order dated 01.08.2013 Annexure P -1 passed by the trial Court there by closing evidence of defendants by Court order.

(2.) I have heard counsel for the petitioners and perused the case file.

(3.) COUNSEL for the petitioners prayed that only one more opportunity may be granted to defendant no.1 for appearing in the witness box for his cross examination because he has already tendered his affidavit of examination -in -chief.