JAGMOHAN Vs. RAMESH KUMAR @ RAMESH CHANDER

JUDGEMENT

(1.) Instant revision petition has been filed for quashing the order dated 30.1.2013 passed by learned Civil Judge (Junior Division), Ludhiana, whereby application moved by the petitioner/plaintiff for appointment of Local Commissioner has been dismissed. I have heard learned counsel for the parties and perused the record.

(2.) At the outset, learned counsel for the respondents stated that no party has led any evidence till date.

(3.) From the perusal of record, this Court finds that case was fixed for plaintiff's evidence on 29.7.2013. As per the statement of the learned counsel for the respondent/defendants no evidence has been led by the plaintiff till date.