SURESH NATH MODI Vs. JORAWARMAL

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the non-petitioners.

(2.) In the instant case, the petition is admitted.

(3.) A short question arising in this petition is whether the learned lower Court was justified in closing the evidence of the petitioner-plaintiff when some of the witnesses against whom summons and warrants had been issued, did not appear in the Court on the date of hearing fixed for their evidence.