- (1.) THE matrix of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that initially, the petitioner -plaintiff Gopal Singh son of Shamsher Singh (for brevity "the plaintiff"), has instituted the civil suit (Annexure P -1), against the respondents -defendants Bahadur Singh son of Ram Singh and others (for short "the defendants"), for specific performance of agreement to sell dated 02.02.2006, in respect of the land in dispute.
(2.) HAVING framed the issues, arising out of the pleadings of the parties, the case was slated for evidence of the plaintiff. The trial Court closed his evidence, vide impugned order dated 19.02.2014.
(3.) AGGRIEVED thereby, the petitioner -plaintiff has preferred the present revision petition, invoking the superintendence jurisdiction under Article 227 of the Constitution of India. At the very outset, in exercise of power conferred under Article 227 of the Constitution of India, I hereby exempt the issuance of notices to the respondents -defendants, in order to save them from the expenditure of counsel fees, litigation expenses in this Court and the delay in disposal of the suit, particularly when they can well be compensated with adequate costs in this context. Be that as it may, however, in case, the defendants are aggrieved by the order, in any manner, they would be at liberty to file a petition to recall this order without accepting the costs.;