MEHINDER SINGH SULLAR , J. - (1.) CONCISELY , the facts & material, which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record are that, initially petitioners -plaintiffs -Smt.Kamlesh Kumari, Proprietor of M/s Aman and Company(for brevity "the plaintiffs") have instituted the civil suit against Col.J.S.Bisht and other respondents -defendants(for short "the defendants") for recovery of Rs.10 lacs as damages.
(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, vide impugned order dated 01.03.2014(Annexure P -1). Aggrieved thereby, the petitioners -plaintiffs have preferred the present petition, invoking the provisions of Article 227 of the Constitution of India.
(3.) 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.;