Ram Chand Gupta, J. - (1.) C.M.No.21041 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No.5254 of 2011 Petitioner has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 24.8.2011 passed by learned trial Court vide which evidence of petitioner -plaintiff was closed.
(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.;