- (1.) By means of this writ petition the petitioners have filed an application under Order 18 Rule 4 CPC for examination-in chief.
(2.) The said application was fixed to be considered on 28.7.2010. On 28.7.2010 holiday was declared. However, the matter was posted for 29.7.2010 but on that date the Advocates were on strike and the matter was posted on 19.8.2010. On that date the petitioners-defendants moved an application for adjournment. The application for adjournment was rejected and the evidence of the petitioners-defendants was closed and fixed the matter for arguments. The petitioners thereafter filed an application for recalling the said order which was rejected against which revision was filed which was also rejected vide order dated 30.8.2011.
(3.) The contention of the learned counsel for the petitioners is that their defence has been directed to be closed vide order dated 19.8.2010 on the ground that in the past also they have not attended the proceeding and the case was continuously adjourned on this ground. The revisional court has also affirmed the order of the court below.;