RAMBIR Vs. CCS HAU HISAR

JUDGEMENT

(1.) APPLICATION is allowed and Annexures P-3 and P-4 are taken on record, subject to all just exceptions.

(2.) PLAINTIFF Rambir has filed this revision petition under Article 227 of the Constitution of India to impugn order dated 27.02.2012, passed by learned Additional Civil Judge (Senior Division), Hisar, thereby closing evidence of the plaintiff-petitioner by court order.

(3.) COUNSEL for the petitioner contended that in all, six effective opportunities were granted to the petitioner for his evidence. Counsel for the petitioner prayed that only one more opportunity may be granted to the petitioner for his remaining evidence at own responsibility.