PRAMOD KUMAR Vs. DEVENDRA KUMAR SINGH

JUDGEMENT

(1.) This writ petition under Article 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as noticed by this Court are that the respondent-plaintiff preferred a civil suit for declaration and permanent injunction against the present petitioners, before the learned District Court, Hanumangarh; the written statement was filed by the defendants therein, and the issues were framed by the learned court below on 1/4/2017.

(3.) Mr. Suniel Purohit, learned counsel for the petitioners submits that the learned trial court has accepted the petitioner's application to bring on record the documents vide order dtd. 1/12/2018, whereupon he immediately moved an application under Order 18, Rule 17 CPC to cross-examine the respondent-plaintiff regarding such documents, and thus, the said application ought to have been allowed, in the best interest of justice.