- (1.) Heard learned counsel for the petitioners.
(2.) This writ petition has been filed against the order dated 19.01.2011 passed by learned Additional Civil Judge (Sr. Division), No.1 Jodhpur whereby the learned trial court closed the evidence of the petitioners-defendants in a suit for eviction of the defendant on the ground of default, sub-letting, material alternation in the suit premises, which was at the stage of defendants' evidence.
(3.) Considering the facts and circumstances of the case and nature of the suit, in the interest of justice, last opportunity is given to the defendants to complete their evidence on one single occasion subject to payment of cost of Rs.2000/- to the plaintiffs. The defendants are allowed to complete their evidence subject to payment of cost of Rs.2000/- on the next date fixed before the learned trial court.;