PIYUSH KUMAR Vs. RAVINDRA NATH

JUDGEMENT

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

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondents-plaintiffs instituted a civil suit in the year 2007 before the learned District Judge, Banswara for possession and permanent injunction against the petitioner-defendant; whereafter, the petitioner-defendant filed a counter claim; thereafter, the learned Court below proceeded with the trial. The learned Court below, after giving various opportunities to the respondents-plaintiffs, closed the evidence, while posting the matter for final arguments on 6/12/2021; the matter was heard finally and concluded, and the judgment was reserved.

(3.) Learned counsel for the petitioner submitted that reopening the evidence of the respondents-plaintiffs is completely misconceived inasmuch as the matter was posted for final judgment on 20/12/2021.