Arun Bhansali, J. - (1.) THIS writ petition is directed against the order dated 21.9.2013 passed by the trial court, whereby the opportunity to lead evidence on behalf of the petitioner has been closed by the trial court. The plaintiff produced a list of witnesses on 13.5.2013 and thereafter, he himself was examined on 21.9.2013. On the said date, the trial court noticed that as the plaintiff was granted three opportunities, no further opportunity could be granted for producing evidence and closed the same
(2.) THE petitioner filed application for summoning the witnesses as indicated in the list of witnesses, which was also rejected on the ground that the affidavit of such witnesses have not been filed. Learned counsel for the petitioner submits that the approach of the trial court has been pedantic and laconic, inasmuch as the fact that the petitioner wanted to summon the witnesses has not been kept in mind while passing the order.
(3.) IT is further submitted that merely because three opportunities were granted to the petitioner to appear as witness cannot lead to closing of the evidence qua the other witnesses.;