Ram Chand Gupta, J. - (1.) C.M. No. 21221 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 5293 of 2011 Petitioners have invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 24.9.2010, Annexure P3, passed by learned Civil Judge, (Junior Division), Amritsar, vide which evidence of Petitioners -Plaintiffs has been closed.
(3.) I have heard learned Counsel for the Petitioners and have gone through the whole record carefully including the impugned order passed by learned trial Court.;