BHIM SINGH Vs. RENUKA JI DAM PROJECT

JUDGEMENT

(1.) All these petitions, arising out of identical order dtd. 4/10/2018 passed by learned District Judge, Sirmaur at Nahan (hereinafter referred to as 'the Reference Court'), therefore, are being consolidated and decided together vide this common order as identical issue is involved in these petitions.

(2.) These petitions have been filed against impugned order dtd. 4/10/2018 whereby right of petitioners/claimants for leading their evidence, in Reference Petitions preferred by them, has been closed as . they had failed to produce the evidence, without any plausible reason, on third opportunity afforded to them.

(3.) These petitions have been strongly opposed by learned counsel for respondents No. 1 and 2 on the ground that despite availing three petitioners/claimants have not led any evidence without any r opportunities, sufficient cause and there is no reasonable ground for granting them one more opportunity for leading the evidence.