Bakshish Kaur, J. - (1.) THE evidence of the petitioner was closed by order on July 29. 1998. Hence, (his revision petition.
(2.) THE plaintiff -respondent filed a suit for specific performance of the agreement. The suit having been contested by the defendant, the parties went on trial. The defendant, now petitioner, had produced some evidence. His remaining evidence was closed by order which is under challenge. I have heard Mr. B.S. Rana, learned counsel for the petitioner and Mr. Sanjay Vij, learned counsel for the respondents.
(3.) THE impugned order, for facility of reference is reproduced as under: - "Present: Sh. Sudhir Singh, Adv. for the Plaintiff. Sh. V.K. Sharma, Adv. for the defendant No. l. Sh. Bhagat Singh, Adv. for the defendant No. 2. Two DWs present and examined. No other DWs present. Adjournment is requested. Heard, In the light of my order passed dated 22.7.1998, no ground is made out for adjourning the case for more DWs. The case is adjourned to 13.8.98 for rebuttal evidence and arguments. Sd/ - Civil Judge (Sr. Divn.) Gurgaon 29.7.98.";