PAWAN KUMAR Vs. VIKRANT MALHOTRA

JUDGEMENT

(1.) The petitioner-tenant challenges the order dated 8.12.2016 (Annexure P/1) whereby his evidence was closed by order and only permission was granted to cross examine the witnesses. Thereafter, application filed for recalling of the said order and allowing the petitioner-tenant to lead remaining evidence was also dismissed on 15.2.2017 (Annexure P/2).

(2.) On 23.2.2017 while issuing notice of motion, following contention was noticed:-

(3.) Counsel for the respondent has pointed out that the case is now fixed for 22.5.2017 for further proceedings.