NIRMAL KANTA Vs. M/S. MOHAN LAL

JUDGEMENT

(1.) Feeling aggrieved against the order dated 1.9.2016 (Annexure P-1) passed by the learned trial court, whereby an application moved by the plaintiff, directing defendant No. 2 Mohan Lal to give his specimen signatures as well as handwriting, so as to enable the expert to compare the same with his signatures and handwriting appearing on the disputed documents, was dismissed, plaintiff has approached this Court by way of present revision petition under Article 227 of the Constitution of India, for setting aside the impugned order.

(2.) Notice of motion was issued.

(3.) Service was complete on 18.1.2017. But when nobody appeared on behalf of the respondents, case was adjourned to 9.5.2017. Again none appeared on 9.5.2017 on behalf of the respondents and case was adjourned for today i.e. 4.8.2017, granting one more opportunity.