Ram Chand Gupta, J. - (1.) C.M. No. 9360 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 2300 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 28.2.2011, Annexure P4, passed by learned Civil Judge, Junior Division, Rajpura, vide which objection petition filed by petitioner 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.;