GOPAL KRISHAN VYAS,J. - (1.) Heard learned counsel for the. parties.
(2.) In this case, the petitioners are challenging the order dated 25.2.2003 as well as the order dated 12.3.2003 passed by Additional District Judge, Sangaria, District Ilanumangarh whereby the application filed by the plaintiff for providing opportunity to lead his evidence was rejected.
(3.) While issuing notice, the further proceedings in Civil Original Suit No. 29/2002 pending in the Court of Additional District Judge, Sangaria was stayed by this Court vide order dated 17.2.2004. At this stage, learned counsel for the petitioners Submit that stay is in force since last three years as such the impugned orders may be quashed and trial Court may be directed to provide one opportunity to the petitioners-plaintiff to lead their evidence and suit may be decided.;