- (1.) THE crux of the facts & material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record is that, initially petitioners -plaintiffs -Gurvinder Pal Singh son of Baljinder Pal Singh and others(for brevity "the plaintiffs") have instituted the civil suit(Annexure P -1) for a decree of specific performance of the agreement to sell dated 08.02.2005 against Gajinder Kaur wife of Daljit Singh(since deceased) now being represented through her LRs, respondents -defendants Paramjit Singh son of Gajinder Kaur and another(for short "the defendants"). The defendants contested the claim of the plaintiffs, filed the written statement, stoutly denied all the allegations contained in the plaint and prayed for dismissal of the suit.
(2.) HAVING framed the issues arising out of the pleadings of the parties, the case was slated for evidence of the plaintiffs. The trial Court closed their evidence, by virtue of impugned order dated 07.10.2013 (Annexure P -3).
(3.) AGGRIEVED thereby, the petitioners -plaintiffs have preferred the present petition, invoking the superintendence jurisdiction of this Court 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 notice 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.;