- (1.) This is revision petition under Article 227 of the Constitution of India, assailing order dated 18.05.2011 passed by learned Additional Civil Judge (Senior Division), Ajnala, thereby closing evidence of the defendants by Court order.
(2.) I have heard learned counsel for the petitioners and perused the case file.
(3.) Learned counsel for the petitioners vehemently contended that only 9 effective opportunities and not 15 opportunities as mentioned in the impugned order, were granted to the defendants for their evidence. Learned counsel for the petitioners prayed that only one more opportunity may be granted to the defendants for their remaining evidence at own responsibility on payment of cost.;