Ram Chand Gupta, J. - (1.) C.M. No. 16410 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 2.6.2011, passed by learned Civil Judge, Junior Division, Panchkula, vide which evidence of the Petitioner -Plaintiff was 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.;