ROSHAN LAL Vs. RAM KUMAR

JUDGEMENT

(1.) THE instant revision petition under Article 227 of the Constitution of India has been filed for setting aside the order dated 3.7.2013 passed by learned Civil Judge (Senior Division), Kurukshetra, whereby the application filed by the petitioner for closing the evidence of the defendant/respondent has been dismissed and the application filed by defendant has been allowed and the petitioner has been directed to produce the original bahis in the Court. Heard.

(2.) LEARNED counsel for the petitioner contends that respondent has approached this Court twice and vide order dated 25.4.2013 he was granted one month's time to conclude his entire evidence. Learned counsel for the petitioner contends that respondent is misusing the relief granted by this Court. He has not led the evidence within the stipulated period as directed by this Court.

(3.) READING of impugned order makes it clear that certified copy of the order dated 25.4.2013 passed by this Court was received by the trial court on 17.5.2013. One month's period is to be counted from the date of receipt of certified copy of the order, which was expiring on 16.6.2013.