SATYAVIR SINGH Vs. PARKASH

JUDGEMENT

(1.) The application is allowed and zimini orders of the trial court Annexure P/6 collectively are taken on record subject to all just exceptions.

(2.) Plaintiff Satyavir Singh has filed the instant revision petition under Article 227 of the Constitution of India challenging order dated 8.5.2010 passed by learned Civil Judge (Junior Division), Rohtak thereby dismissing application Annexure P/5 moved by Plaintiff/Petitioner for directing the Defendant/Respondent to give his specimen thumb impressions for comparison with his disputed thumb impressions on compromise dated 20.6.2001, Annexure P/3.

(3.) I have heard learned Counsel for the Petitioner and perused the case file whereas none has put in appearance on behalf of the Respondent inspite of service either on the preceding date or today.