PREM CHAND Vs. DEVINDER KUMAR

JUDGEMENT

(1.) The petitioner has sought to set aside the order dated 1.12.2012 passed by the trial court.

(2.) Learned counsel for the petitioner prays for grant of one opportunity to conclude his entire evidence.

(3.) Having examined the impugned order and the contentions raised by the learned counsel, I deem it expedient in the interest of justice to grant one effective opportunity to the petitioner to conclude his entire evidence. The delay, if any, caused in adjudication of the matter could be compensated with costs.