AJIT RANDHAWA Vs. RAJ MOHINDER KAUR

JUDGEMENT

(1.) After hearing the learned Counsel for the petitioner, I am of the opinion that the instant revision petition can be disposed of at this stage without issuance of notice of motion to the other side as having recourse to this process is likely to take more time.

(2.) The petitioner is aggrieved by the order dated 24.7.2010 vide which her evidence has been closed.

(3.) Learned Counsel for the petitioner states that although 8 opportunities were given to him but he could not examine his witnesses. He prays for one opportunity to conclude his entire evidence.