Ram Chand Gupta, J. - (1.) C.M. No. 824 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 210 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 28.10.2010 passed by learned Civil Judge, Junior Division, Nakodar, vide which it has been ordered that statement of Naresh Kumar, Deed Writer, who was already examined by Petitioner -Plaintiff as PW3, be not taken into consideration.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned Civil Judge, Junior Division, Nakodar.;