L.N.MITTAL,J. - (1.) C. M. No. 16547-C-II of 2012 : Allowed as prayed for.
(2.) MAIN Case : Defendant no.1 Bhupinder Singh has invoked jurisdiction of this Court under Article 227 of the Constitution of India by filing this revision petition to challenge order dated 05.04.2012 (Annexure P-5), passed by learned Civil Judge (Junior Division), Chandigarh, thereby dismissing application (Annexure P-4) moved by defendant no.1 for summoning four witnesses (two official and two non-official) by depositing their diet money. Suit has been filed by respondent no.1-plaintiff Jaswant Singh against defendant no.1-petitioner and defendant-respondent no.2 Chandigarh Housing Board. Defendant no.1 moved application (Annexure P-4) dated 05.04.2012 alleging that the case was fixed for evidence of defendants for 11.04.2012 and defendant no.1 wanted to summon the four witnesses mentioned in the application.
(3.) LEARNED trial court, vide impugned order (Annexure P-5), dismissed the application (Annexure P-4) moved by defendant no.1, who has, therefore, filed this revision petition.;