CHURA MANI Vs. HARINDER SINGH

JUDGEMENT

(1.) Present petition has been filed against the order dated 06.03.2020, passed by learned Civil Judge, Court No.4, Shimla, H.P., whereby right of the petitioner-defendant, to lead evidence, has been closed by the order of the Court.

(2.) No reply is intended to be filed on behalf of the respondent, rather it is submitted that the petition can be adjudicated and decided on the basis of material available on record.

(3.) Perusal of record placed before me indicates that on 25.10.2019, evidence of plaintiff was closed and the case was fixed for recording the evidence of defendant on 28.11.2019 and the defendant was directed to take steps for the said purpose within seven days.