ARDESHI B. CURSETJEE & SONS LIMITED Vs. NIRANJAN DEBNATH

JUDGEMENT

(1.) Heard Mr. A. Acharjee, learned counsel appearing for the petitioner as well as Mr. G. K. Nama, learned counsel appearing for the respondent.

(2.) The order dated 13.11.2019 delivered in MS 30 of 2015 by the Civil Judge, Senior Division, Court No.2 has been challenged in this petition. The day, when the impugned order had been passed, was fixed for filing examination in chief of the defendants-witnesses as last chance and for payment of cost. But, as it is evident from the order dated 13.11.2019, the defendants failed to deposit the examination in chief of DWs and they made further prayer for extension of time for the same purpose. Such prayer was rejected by the order dated 13.11.2019 on observing as under:

(3.) Mr. G. K. Nama, learned counsel appearing for the respondents has apprised this court that the case is still pending as the plaintiff submitted an application seeking leave to produce one additional document in support of his claim.