Ram Chand Gupta, J. - (1.) C.M. No. 19830 -CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. Civil Revision No. 4979 of 2011 Petitioners -defendants No. 1 and 3 have invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 8.6.2011, passed by learned trial Court vide which evidence of petitioners -defendants was ordered to be closed and order dated 28.7.2011, vide which application filed by petitioner No. 1 -defendant No. 3 for examining a witness, namely, Krishan son of Shiv Lal was also dismissed.
(3.) I have heard learned counsel for the petitioners and have gone through the whole record carefully including the impugned orders passed by learned trial Court.;