CHIEF MANAGING DIRECTOR, SATLUJ JAL VIDYUT NIGAM LTD. AND ANR. Vs. KUNDAN LAL HARI RAM AND COMPANY AND ANR.

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same have been taken up together for disposal.

(2.) THESE petitions are directed against a common order dated 07.01.2010, passed by the learned Civil Judge (Junior Division), Court No. 6, Shimla, whereby he has dismissed the applications preferred by the petitioners/defendants (hereinafter referred to as "the defendants" for convenience sake). The defendants have filed applications under Order 8 Rule 1A(3) of the Code of Civil Procedure for placing on record certain documents, as detailed in the applications. The respondents/plaintiffs (hereinafter referred to as "the plaintiffs" for convenience sake) filed reply to the applications. The learned trial Court has dismissed the applications by passing a well reasoned order on 07.01.2010.

(3.) HOWEVER , in the interest of justice, the defendants are permitted to lead their evidence by way of last opportunity on 22nd September, 2010, at their own costs before the learned trial Court, subject to payment of Rs. 10,000/ -, as costs.