ASHOK BHAN, J. - (1.) Evidence of the defendant-petitioner was ordered to be closed by the Trial Court after examining one witness as the other witnesses were not present. Process fee and diet money had also not been filed. Petitioner has come to this Court with a prayer that he may be given last opportunity to produce his evidence on payment of costs. In the interest of justice, the petitioner is granted one more opportunity to lead his evidence. He would produce his entire evidence on the date to be fixed by the trial court for leading his evidence. Counsel contends that Inder Singh and Narinder Singh are the employees of the respondent-corporation and as such he cannot produce them at his own responsibility. The petitioner would produce his entire evidence on the date to be fixed by the trial Court except the two witnesses namely Inder Singh and Narinder Singh who would be summoned through the process of Court. This revision petition is allowed subject to payment of Rs. 500/- as costs. The parties through their counsel are directed to appear before the trial Court on 19.5.1993 on which date the petitioner shall tender the costs and the trial Court shall fix a date for evidence of the petitioner on which date he would lead his entire evidence except the two witnesses namely Inder Singh and Narinder Singh who would be summoned to the trial Court on deposit of process fee and diet money by the petitioner. No costs.;