AMRITPAL SINGH Vs. RAHUL AHUJA

JUDGEMENT

(1.) Present revision petition has been filed under Article 227 of the Constitution of India challenging the order dtd. 23/12/2024 whereby the application filed by the plaintiff-petitioner herein under Order XVIII Rule 3A of the Code of Civil Procedure, 1908 has been dismissed.

(2.) The brief facts relevant to the present lis are that the suit was filed by the plaintiff-petitioner for declaration challenging numerous sale deeds as being null and void as also for mandatory and permanent injunction. A list of witnesses was filed and subsequently an application was filed by the plaintiff-petitioner under Order XVIII Rule 3A CPC. Reply was filed to the said application. Vide the impugned order dtd. 23/12/2024 the application has been dismissed. Hence, the present revision petition.

(3.) Learned counsel for the plaintiff-petitioner would contend that it is necessary to examine the summoned witnesses inasmuch as the sale deeds have been challenged and without the same being on the record it would not be possible for the plaintiff-petitioner to lead his evidence.