RAGHUBIR SINGH Vs. SATWANT KAUR

JUDGEMENT

(1.) The issue in this petition, preferred under Article 227 of the Constitution of India, is elementary and no detailed reference to facts is required. Suffice it to state that, in CS 96947/2016, instituted by the petitioner against the Respondent, the examination-in-chief and cross-examination of PW-1 (Raghubir Singh) was concluded on 16/11/2017.

(2.) On the said date, the learned Civil Judge granted a last opportunity to the petitioner to lead the evidence of the second PW (PW-2), for which purpose the matter was re-notified for 21/12/2017.

(3.) On 21/12/2017, the learned Presiding Officer was on leave and the matter was re-notified for 7/2/2018.