Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 227 of the Constitution of India whereby and whereunder the order dated 23.02.2019 passed by Sub-Judge VI, Ranchi in Original Suit no.56 of 2005 has been sought to be quashed.
(2.) The brief facts of the petitioner as per the pleading made in the writ petition is that a suit for specific performance has been filed by the respondent no.1 being Title Suit no.56 of 2005 for a decree for specific performance of an agreement dated 07.08.2002 and for direction upon the defendant no.1/respondent to put him in constructive possession and the property be sold with the existing tenant/occupant and to execute a registered deed for permanent injunction.
(3.) The petitioner/defendant after being noticed by the trial court has appeared and filed written statement on 19.05.2007 wherein he has denied the agreement dated 07.08.2002. The trial court has framed the issues and thereafter proceeded with the trial. Evidence of the petitioner as defendant's witness has been closed vide order dated 23.02.2019 whereby and whereunder the time petition filed by the petitioner for adjournment of the case has been rejected and the case was posted for defendant's evidence on 12.03.2019.;