R.R.Yadav, J. - (1.) Heard.
(2.) Perused the order impugned dated 2.4.1999 refusing the prayer of the tenant- defendant revisionists to examine Refeeq Mohd. and Madan Lal Singhvi, who were present in Court, as witnesses on their behalf on the ground that the nmes of these witnesses were not mentioned in the list of witnesses required to be filed under Order 16 sub-rule (1) of Rule 1, CPC and no reason was disclosed in the application by the revisionists as to why they failed to include the names of the aforesaid witnesses in the list of witnesses to enable the Court to give permission to examine these witnesses under sub-rule (3) of Rule 1of Order 16, CPC
(3.) Although the present revision petition is posted today for admission but with the consent of learned Counsel for the parties it is finally disposed of.on merits.;