SURJEET SINGH Vs. GURDEEP SINGH

JUDGEMENT

(1.) Revision petition has been filed under Article 227 of the Constitution of India, seeking setting aside of the order dated 08.11.2017 i.e Annexure P-1, passed by the learned Civil Judge, Junior Division, Jalalabad (W) whereby the evidence of the plaintiff was closed by order and the case was adjourned to 22.11.2017 for the evidence of the defendant. Proceedings are now listed before the learned trial Court for 29.11.2017 as it is stated that no proceedings took place on 22.11.2017 i.e the date fixed for defence evidence.

(2.) For the reasons as are mentioned here under the petition is taken up for final disposal without issuance of notice to the other side as doing so, would delay the proceedings, besides would entail expenses being incurred by respondents having to engage a counsel.

(3.) A perusal of the impugned order reveals that the evidence of the plaintiff-petitioner was closed on the ground that six effective opportunities including last opportunity for concluding evidence were availed but the evidence had not been concluded and still one more opportunity was sought by the plaintiff-petitioner to conclude the evidence.