HARPAL SINGH Vs. SITA RAM

JUDGEMENT

(1.) Defendant Harpal Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India to challenge order dated 18.11.2009 passed by learned Civil Judge (Junior Division), Chandigarh thereby closing evidence of the Defendant-petitioner by court order.

(2.) Respondent has put in appearance through counsel.

(3.) I have heard learned Counsel for the parties and perused the case file.