Ram Chand Gupta, J. - (1.) C.M. No. 7351 -CII of 2011.
(2.) APPLICATION is allowed subject to all just exception Civil Revision No. 1865 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside impugned order dated 17.2.2011, Annexure P1, passed by learned Additional Civil Judge, Senior Division, Fatehabad, vide which evidence of Petitioner has been closed.
(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.;