Ram Chand Gupta, J. - (1.) C.M. Nos. 6047 -48 -CII of 2011
(2.) REQUESTS for placing on record Annexures. The same are taken on record subject to all just exceptions. Both the applications stand disposed of accordingly. The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 17.2.2011, vide which the application moved by the Petitioner -Plaintiff for permitting him to be cross -examined by the Defendants 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.;