Laxmi Narain Mittal, J. - (1.) C.M. No. 4894 -C -II of 2012 .
(2.) THIS is application for impleading legal representatives of plaintiffs No. 3 and 4 Channan Singh and Lakhbir Singh respectively (since deceased). It is alleged in the application that Channan Singh has left behind wife and two sons, mentioned in paragraph 2(i) of the application and Lakhbir Singh has left behind mother, wife, two daughters and a son, mentioned in paragraph 2 (ii) of the application, as their only legal heirs. The application is accompanied by affidavit. Accordingly, the application is allowed, subject to all just exceptions and persons mentioned in paragraphs 2(i) and 2 (ii) of the application are ordered to be brought on record as legal representatives of Channan Singh and Lakhbir Singh respectively (since deceased), for the purpose of this revision petition. -Main Case -: Counsel for the petitioners does not press the instant revision petition qua order dated 14.06.2011 passed by the trial court thereby closing evidence of plaintiffs by court order. Ordered accordingly.
(3.) THE revision petition is pressed qua order dated 31.01.2012 only, vide which application Annexure P -1 filed by the plaintiffs, for recording cross - examination of PW -4 Nazar Singh (plaintiff No. 10) on behalf of defendants - respondents, has been dismissed.;