GULSHAN AHUJA Vs. SHIV SHAKTI INTERNATIONAL

JUDGEMENT

(1.) The present revision petition is directed against the impugned order dtd. 16/2/2016, whereby, an application submitted by the petitioner-plaintiff for leading rebuttal evidence in a suit for recovery of amount, has been dismissed.

(2.) Mr. Vivek Suri, learned counsel appearing on behalf of the petitioner submitted that even in the absence of rebuttal issue, once the plaintiff has reserved the right to rebut the evidence, same cannot be denied. He wanted to examine one Ramesh Munjal, to prove the transaction.

(3.) Mr. Piyush Kant Jain, learned counsel appearing on behalf of the respondent submitted that reservation of right would pale into insignificance in the absence of rebuttal issue. He has drawn the attention of this Court to the issues extracted in para 3 of revision petition and thus, urged this Court for dismissal of petition.