S C BHALLA Vs. USHA AND OTHERS

JUDGEMENT

(1.) Notice of motion to respondents no.1 to 4 only (legal representatives of original plaintiff - since deceased). Mr. Rajiv Atma Ram, Senior Advocate with Mr. Arjun Partap Atma Ram, Advocate accepts notice on their behalf.

(2.) On request of counsel for the parties, the revision petition is taken up for final hearing and disposal today itself, in view of urgent nature of the matter.

(3.) In this revision petition filed under Article 227 of the Constitution of India, defendant no.3(a) S. C. Bhalla has assailed order dated 28.09.2012 (Annexure P-1) passed by the trial court, thereby closing evidence of the petitioner by court order.