PERMOD KOHLI,J - (1.) THIS revision petition is directed against the order dated 29.3.2007, passed by learned Civil Judge (Senior Division), Amritsar, closing the evidence of the petitioner/plaintiff. The learned trial Court closed the evidence of the petitioner/plaintiff after granting various opportunities including the last opportunities.
(2.) LEARNED counsel appearing for the petitioner submits that one opportunity may be granted to the petitioner/plaintiff to lead its entire evidence. Though, there is no infirmity in the impugned order, however, in the interest of justice, one last opportunity is allowed to the petitioner/plaintiff to produce entire evidence. The trial Court shall fix a date for leading evidence by the petitioner/plaintiff and if the plaintiff fails to produce the entire evidence on the said date, the impugned order shall become operative. The petitioner/plaintiff is directed to appear before the learned trial Court on 25.5.2007, on which date, the next date for producing entire evidence before the trial Court shall be fixed.
(3.) A copy of this order be given dasti to the learned counsel for the petitioner/plaintiff duly authenticated by the Reader of this Court. Order accordingly.;