Surya Prakash Kesarwani, J. - (1.) Heard Sri. Ram Pratap Yadav, learned counsel for the petitioner-defendant and Sri. Shad Khan, learned counsel for the plaintiff-respondents. This petition has been filed praying for the following reliefs : "(i) issue an order or direction for setting aside the orders dated 19.7.2017 as well as order dated 3.8.2017 passed by the courts below contained in Annexure Nos. 7 and 9 to the petition and to allow the application dated 19.7.2017 filed by the petitioner for summoning the expert of thumb impression as a defendant witness to prove the report submitted by him before the Court below. (ii) issue any other and appropriate order or direction, as this Hon'ble Court may deem fit and proper in the circumstances of the case. (iii) award cost of petition to the petitioner."
(2.) By the impugned order, dated 19.7.2017, the application 131-C filed by the petitioner-defendant for summoning the hand writing expert Sri. Vishan Kumar Sharma, was rejected on the ground that the hand-writing expert report being Paper No. 112-C was presented in some other matter.
(3.) By the impugned order dated 3.8.2017, the Civil Revision No. Nil of 2017 filed by the petitioner-defendant to challenge the aforesaid order dated 19.7.2017, was dismissed.;