RAJVEER SINGH Vs. NASEEB KAUR

JUDGEMENT

(1.) The petitioner has approached this Court against order dtd. 31/1/2022, whereby, his right to lead evidence has been closed.

(2.) The facts relevant for the present purposes are that the petitioner, who was a party respondent in the suit had approached this Court earlier by way of filing a writ petition being SBCWP No.882/2022, against the order dtd. 4/1/2022, whereby, his right to lead evidence had been closed.

(3.) In petitioner's aforesaid writ petition, on 17/1/2022, this Court passed the following interim order:-