State Bank of India vs M/s. Aman Tex Fabrics and Others

Permod Kohli, J.—This revision petition is directed against the order dated 29.03.2007, passed by learned Civil Judge (Senior Division), Amritsar, closing the evidence of the petitioner/plaintiff. The learned trial Court closed the evidence of the petitioner/ plaintiff after granting various opportunities including the last opportunities.

Learned counsel appearing for the petitioner submits that one opportunity may be granted to the petitioner/plaintiff to lead its entire evidence. Though, there is no infirmity in the impugned order, however, in the interest of justice, one last opportunity is allowed to the petitioner/plaintiff to produce entire evidence. The trial Court shall fix a date for leading evidence by the petitioner/plaintiff and if the plaintiff fails to produce the entire evidence on the said date, the impugned order shall become operative.

The petitioner/plaintiff is directed to appear before the learned trial Court on 25.05.2007, on which date, the next date for producing entire evidence before the trial Court shall be fixed.

A copy of this order be given dasti to the learned counsel for the petitioner/ plaintiff duly authenticated by the Reader of this Court.