MEHINDER SINGH SULLAR, J. - (1.) THE crux of the facts & material, culminating in the commencement, relevant for disposal of the instant revision petition and emanating from the record, is that initially, petitioners -plaintiffs Punjab State Warehousing Corporation and its District Manager (for brevity "the plaintiffs"), have instituted the civil suit for recovery of Rs.6,68,856.20 Ps. on account of loss caused to it, against respondent -defendant Keshav Kumar Sharma son of Harkishan Lal Sharma (for short "the defendant"). The defendant contested the suit, filed the written statement, stoutly denied the allegations contained in it and prayed for dismissal of the suit.
(2.) HAVING completed all the codal formalities, ultimately, the case was listed for evidence of the plaintiffs on 11.11.2013. On that date, the trial Court closed their evidence, by means of impugned order dated 11.11.2013 (Annexure P -2). Aggrieved thereby, the petitioners -plaintiffs have preferred the present revision petition, invoking the provisions of Article 227 of the
(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 respondent -defendant, in order to save him from the expenditure of counsel fees, litigation expenses in this Court and the delay in disposal of the suit, particularly when he can well be compensated with adequate costs in this context. Be that as it may, however, in case, the defendant is aggrieved by the order, in any manner, he would be at liberty to file a petition to recall this order without accepting the costs.;