Pritam Pal, J. - (1.) This Civil Revision filed under Article 227 of the Constitution of India, is directed against order dated January 31,2007, passed by Smt. Ritu Garg, learned Civil Judge (Senior Division), Ambala, whereby the evidence of the plaintiffs/petitioners was closed by order of the Court.
(2.) From the impugned order, it is apparent that inspite of last opportunity granted to the petitioners, no efforts whatsoever were taken by the petitioners to adduce their evidence. Counsel for the petitioners now states that if one effective opportunity is granted to the petitioners, then they would close their evidence after examining only one witness, namely Ram Sarup, a Clerk along-with the record to be produced in Court at his own responsibility.
(3.) Taking an over all view of the facts and circumstances, this Civil Revision is disposed of with a direction that the learned trial Court shall give only one effective opportunity to examine the aforesaid witness at their own responsibility, subject to payment of Rs. 2000/- as costs. However, dasti summons may be taken by the petitioners from the Court, since the witness is stated to be official.;