BALBIR SINGH Vs. SHER SINGH

JUDGEMENT

(1.) Learned counsel for the petitioner-plaintiff submits, that vide order dated 07.10.2015 (Annexure P-2), the trial Court had issued bailable warrants of arrest for summoning of PW Vedpal Numbardar. However, on the adjourned date i.e. 20.10.2015 without noticing the report of the so called warrants, had closed the evidence of plaintiff. He further submits, that procedure under Order 16 Rule 10 read with Section 32 CPC has not been followed.

(2.) I have heard learned counsel for the petitioner and appraised the paper book.

(3.) The order dated 07.10.2015 (Annexure P-2) and 20.10.2015 (Annexure P-1) reads thus:-