SURESH KUMAR GUPTA Vs. RAJASTHAN SARKAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner- plaintiff (hereinafter referred to as 'the plaintiff') against the order dated 24.10.2019 passed by the Trial Court, whereby the application filed by the plaintiff under Section 65 of the Evidence Act read with Section 151 CPC has been dismissed.

(2.) Facts of the case are that the plaintiff filed an inter- pleader suit under Section 88 CPC. Summons were issued. The defendants put in appearance and filed the written statement.

(3.) During the pendency of the suit, the plaintiff filed an application under Section 65 of the Evidence Act read with Section 151 CPC, which was dismissed vide order dated 24.10.2019. Hence, the writ petition.