Arun Bhansali, J. - (1.) This writ petition is directed against the order dated 12.2.2015 passed by the trial court, whereby the application filed by the petitioner for taking on record the affidavit of witness - Atma Ram under Order 18, Rule 4 CPC has been rejected.
(2.) The witness -Atma Ram was summoned under Order 16, Rule 1 CPC by the petitioner, however, when he was present before the Court on 5.1.2015 for giving his statement, the petitioner dropped the said witness and expressed not to produce the said witness. Thereafter, on 27.1.2015, affidavit dated 29.9.2014 said to have been sworn by said Atma Ram was sought to be produced under Order 18, Rule 4 CPC, which was opposed by the respondents and after hearing the parties, the trial court rejected the application.
(3.) It is submitted by learned counsel for the petitioner that the trial court was not justified in rejecting the application under the provisions of Order 18, Rule 4 CPC, the petitioner is free to produce affidavit of any witness and where after the Court can examine as to what use the said affidavit under Order 18, Rule 4 CPC can be put to.;