- (1.) By way of the instant writ petition, the petitioner has implored to quash and set aside the order dated 25th May, 2007 whereby th learned Additional Civil Judge (Jr.Div.) No.1, Jaipur City, Jaipur gainsaid to take the affidavits of additional witnesses namely Om Prakash and Shyam Singh on record and closed the petitioner-plaintiff's evidence.
(2.) None is present for the respondents, hence, heard the arguments of the learned counsel for the petitioner alone and perused the relevant material on record.
(3.) From a bare perusal of the order recorded by this Court on 18th July, 2007, it is revealed that this Court directed the learned trial Judge to take the affidavits of Om Prakash and Shyam Singh on record and proceed further in the matter in accordance with the provisions of law.;