Ram Chand Gupta, J. - (1.) C.M. No. 1164 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. C.M. No. 4954 -CII of 2011 Requests for placing on record zimni orders passed by learned Motor Accident Claims Tribunal, Rewari. The same are taken on record subject to all just exceptions. Application stands disposed of accordingly. Civil Revision No. 275 of 2011
(3.) THE present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 25.11.2010, passed by learned Motor Accident Claims Tribunal, Rewari, (hereinafter to be referred as the 'Tribunal') vide which evidence of the Petitioner has been closed.;