SEEMA RANI Vs. KULDIP SINGH AND ANOTHER

JUDGEMENT

(1.) Impugned in the present revision petition is the order dated 08.01.2018 (Annexure P-6) passed by learned Civil Judge (Jr. Divn.), Bathinda, vide which the application filed by defendant No. 2 for discarding the replication filed after the framing of the issues and at the stage of evidence of the plaintiff, has been dismissed.

(2.) Heard.

(3.) It comes out that the replication was not filed at the appropriate stage. The issues were framed on 14.08.2017. Thereafter, the case was fixed for evidence of the plaintiff. Then at the stage of the evidence of the plaintiff, the replication was allowed to be filed vide order dated 21.09.2017 and the copy thereof was supplied to the opposite counsel. It was thereafter that the application for discarding the replication was filed. The initial order dated 21.09.2017, taking the replication on record has not been challenged. The present petitioner has challenged the order, vide which the Court refused to recall the earlier order.