TILOKSONS BREWERY AND DISTILLERY Vs. BHAGWATI WINE

JUDGEMENT

(1.) By way of this petition, the petitioner has assailed order dtd. 8/10/2025, passed by the learned Senior Civil Judge, Nahan, District Sirmaur, H.P., in terms whereof, the right of the petitioner-plaintiff to lead evidence has been closed. The impugned order reads as under:-

(2.) Having heard learned counsel for the petitioner and having perused the impugned order as well as the other documents appended with the petition, this Court does not finds any infirmity therein.

(3.) The zimni orders, which are appended with the petition demonstrate that the issues were framed in the case on 7/6/2023. Thereafter, certain applications were filed by the parties, which ultimately culminated into orders on 8/1/2025, on which date, the case was ordered to be listed on 25/3/2025 for recording the statement of the PWs.