Ram Chand Gupta, J. - (1.) C.M. No. 15 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. C.R. No. 6 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 16.12.2010, Annexure P3, vide which application of the Petitioner for producing additional evidence was rejected by learned Additional Civil Judge, Charkhi Dadri, District Bhiwani.
(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 dismissing the application of Petitioner for producing additional evidence.;