Ram Chand Gupta, J. - (1.) C.M. No. 2201 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 527 of 2011 The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 10.1.2011, passed by learned Civil Judge, Junior Division, Gurgaon, vide which application for additional evidence filed by Petitioner -Plaintiff was dismissed.
(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.;