- (1.) Present revision petition has been filed under Article 227 of the Constitution of India, against the order dated 15.01.2014, whereby the evidence of the counter-claimant has been closed by order. Challenge has also been laid to the order dated 04.02.2014, whereby the review application, filed on account of the counter-claimant, Arun Kumar Arora, who was a cancer patient and had been examined-in-chief on 19.12.2013 but could not come for cross-examination, had been dismissed. Vide the impugned order dated 15.01.2014, the Trial Court noticed that the case was posted for evidence for 09.04.2013 and 19 opportunities had been granted to lead evidence to the counter-claimant and the case pertain to the year 2008. Accordingly, the evidence was closed. The application for review was dismissed on account of the fact that no justifiable reason had been given for the inability to conclude the evidence and cost of Rs. 1000/- had been imposed.
(2.) Counsel for the petitioners has vehemently submitted that the main suit, filed by the respondents, has also been dismissed and Arun Kumar Arora, who had to be cross-examined, expired during the pendency of the present revision petition.
(3.) In view of this fact, this Court is of the opinion that the present revision petition, as such, has become infructuous since notice of motion was issued on the ground that the statement of petitioner No. 1 could not be read into evidence if he had not been cross-examined. On account of his untimely demise, the revision petition, now, cannot be allowed to that extent.;