- (1.) Decree holder (DH) M/s Krishna Rice Mills has invoked the jurisdiction of this Court under Article 227 of the Constitution of India by filing this revision petition to assail order dated 10.04.2012 passed by learned Executing Court i.e. learned Civil Judge (Senior Division), Sangrur, thereby closing evidence of the DH by court order.
(2.) Petitioner has filed execution petition under Order 21 Rule 32 read with Section 151 of the Code of Civil Procedure (in short CPC). I have heard learned counsel for the petitioner and perused the case file.
(3.) Counsel for the petitioner prayed that only one more opportunity may be granted to the petitioner for its remaining evidence, subject to payment of costs.;