Prakash Tatia, J. - (1.) SERVICE of the respondent No. 2 is complete as learned Counsel Mr. H.K. Jain appears for the respondent No. 2.
(2.) SERVICE of the respondent No. 1 is dispensed with. Heard learned Counsel for the parties.
(3.) SINCE the petitioner disclosed before the trial Court that the witness has not come to the Court because of the death of petitioner's brother -inlaw and, therefore, taking a lenient view, the petitioner is given one more opportunity to produce evidence but on payment of cost of Rs. 3,000/ - which shall be paid or deposited before the trial Court on the next date of hearing or by 28.01.2008.;