BHAGIRATH Vs. ADDITIONAL DISTRICT JUDGE

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner has preferred this writ petition aggrieved by order dated 05.11.2012 vide which the application filed by the petitioner under Order 47, Rule 1 read with Section 151 CPC was rejected.

(3.) It is contended by counsel for the petitioner that during the period the suit was pending, there was a strike which continued for a pretty long time. On 11.02.2011 also there was a strike and on the next date i.e. 18.02011, the court closed the evidence of the plaintiffs on the ground that ample opportunity has been granted to the petitioner-plaintiff for producing his witnesses.