- (1.) Prayer in the present petition filed under Article 227 of the Constitution of India is for setting aside order dated 16.3.2012 passed by the learned court below, whereby evidence of the petitioner-defendant no.2 was closed by order of the court.
(2.) The proceedings in the present case arise out of a suit for possession filed by respondent nos. 1 and 2 /plaintiffs against the petitioner and respondent no. 3/ defendants.
(3.) For the view I am taking in the present petition, I do not deem it appropriate to issue notice to the respondents, as the same would unnecessarily delay not only the disposal of the present petition but also the suit as well.;