R.K.MERATHIA, J. - (1.) HEARD .
(2.) THIS writ petition has been filed against the order dated 18.3.2006, passed in Title Suit No. 35/1996 by learned Sub -Judge -III, Garhwa, rejecting the petition filed on behalf of the plaintiffs -petitioners dated 1.2.2006 praying to allow the plaintiffs to adduce further evidence. Mr. Tiwari, appearing for the plaintiffs -petitioners, submitted that there were good reasons for not taking steps under Order XVIII, Rule 17 -A. CPC as per the liberty given by this Court in C.R. No. 383/2001. He further submitted that in the ends of justice, plaintiffs -petitioners should have been allowed to adduce evidence.
(3.) MR . Devi Prasad, learned senior counsel appearing for the defendants -respondents, on the other hand submitted that similar petition was earlier rejected: the plaintiffs have been delaying the disposal of the suit; the petition in question was filed at the fag end of the suit, and therefore the Court below has rightly rejected such petition.;