Ram Chand Gupta, J. - (1.) C.M. No. 21553 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 5421 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 4.6.2008, Annexure P2, passed by learned Additional Civil Judge, (Senior Division), Narnaul, vide which evidence of Petitioner -Defendant was closed by learned trial Court and order dated 9.8.2011, Annexure P1, vide which application for review of the said order was also dismissed.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned orders passed by learned trial Court.;