MUNICIPAL COUNCIL JAISALMER Vs. TULSIRAM

JUDGEMENT

(1.) By way of the present writ petition, the petitioners have challenged the order dated 2.9.2019, passed by the learned Civil Judge, Jaisalmer (hereinafter referred to as the learned trial court), whereby their right to lead evidence has been closed.

(2.) Inviting Court's attention towards the proceedings of 2.9.2019, drawn by the learned trial court, Mr. Mehta, learned counsel contended that initially, the learned trial court has granted an opportunity to the defendants-petitioners to complete evidence and posted the matter on 6.9.2019, however, having done so, the Court has closed the petitioners' evidence, inter alia, in the light of the judgment rendered by this Court.

(3.) Heard learned counsel for the petitioners and perused the documents and the order passed by this Court.