Ram Chand Gupta, J. - (1.) C.M. No. 4971 -CII of 2011.
(2.) APPLICATION is allowed subject to all just objections. Civil Revision No. 1206 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 12.2.2011, Annexure P6, passed by learned Additional District Judge, Hisar, vide which application filed by Respondent No. 2 for withdrawal of the suit on the basis of which the appeal is pending before learned Additional District Judge, has been declined.
(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned appellate Court.;