SURJIT SINGH Vs. MEGH RAJ

JUDGEMENT

(1.) Case is pending in the trial Court for evidence of the defendants since 1990 but the defendants did not conclude their evidence in spite of numerous opportunities granted to them. Ultimately the trial Court's order that the evidence of the defendants be closed vide the impugned order dated 3.12.1992. Counsel for the petitioners states at the Bar that his clients would not insist on procuring; the presence of the witnesses through the process of the Court and shall produce the witnesses at their own responsibility if they are granted another opportunity. In the interest of justice, petitioners are granted the last opportunity to lead their evidence and they will not insist on procuring the evidence through the process of the court and shall produce the same at their own risk and responsibility. This is subject to payment of Rs. 500/- as costs.

(2.) Parties through their counsel are directed to appear before the trial Court on 4.5.1993 on which date costs shall be tendered and the trial Court shall fix a date for evidence of the defendant-petitioners on which date the defendant-petitioners shall produce whatsoever evidence they want to produce.

(3.) Subject to the observations indicted above, this revision petition stands disposed of. No costs.