PACHU MUNDA Vs. JOHAN MUNDA

JUDGEMENT

(1.) Defendant is the petitioner and is aggrieved by the order dtd. 9/6/2025 by which adjournment for seeking further time for defence evidence has been rejected and the case has been posted for argument.

(2.) It is submitted by the learned counsel on behalf of the petitioner that the defence evidence was earlier closed on 18/3/2025 and was recalled on 7/4/2025 subject to the condition that the defendant would examine all its witnesses in five dates.

(3.) On 21/4/2025, one witness was examined and on 28/4/2025 Presiding Officer was absent consequently, no witness could be examined. On 5/5/2025, defendant produced its witnesses, who were examined, cross-examined and discharged. On 14/5/2025, adjournment was sought and consequently on 21/5/2025, defence evidence was closed. Aggrieved by it, the instant civil miscellaneous petition has been filed.