A.N. Jindal, J. - (1.) CM No. 6915 -CII of 2011
(2.) APPLICATION is allowed as prayed for, subject to all just exceptions. Civil Revision No. 936 of 2011 This petition assails the order dated 02.12.2010 (Annexure P -5) passed by the Additional Civil Judge (Senior Division), Mohali, whereby the evidence of the Plaintiff -Petitioner (hereinafter referred to as 'the Petitioner') was closed by order of the Court.
(3.) HAVING examined the records, the rights of the parties cannot be allowed to remain unestablished for certain unintentional delay in leading evidence which could be compensated with costs.;