Ram Chand Gupta, J. - (1.) C.M. No. 6895 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 1723 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 20.11.2009, Annexure P9, vide which learned trial Court has reconstructed the file of Civil Suit No. 192 of 2007 titled as Jitender v. Mukesh and Ors.
(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.;