Ram Chand Gupta, J. - (1.) C.M. No. 11252 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2799 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for revision of order dated 14.3.2011, Annexure P1, vide which application of Petitioner -Plaintiff for production of data/information has been dismissed.
(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.;