JAGRAM Vs. DILBAGH SINGH

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the impugned order dated 16.2.2011, Annexure P4, vide which application filed by Petitioner-Defendant for recalling of witness-Balwan Singh in order to prove and exhibit the receipt mark 'A', Annexure P1, has been dismissed.

(3.) I have heard learned Counsel for the Petitioner and have gone through the whole record carefully including the impugned order passed by learned trial Court.