- (1.) In this revision petition filed under Article 227 of the Constitution of India, plaintiff Darshan Singh has impugned order dated 14.08.2012 (Annexure P-1) passed by the trial court, thereby closing evidence of the plaintiff-petitioner by court order.
(2.) I have heard counsel for the petitioner and perused the case file. Counsel for the petitioner prayed that only one more opportunity may be granted to the petitioner for his remaining evidence at own responsibility.
(3.) I have carefully considered the aforesaid prayer. Perusal of zimni orders of the trial court, as reproduced in the revision petition, reveals that plaintiff has been granted six opportunities in all for his evidence.;