(1.) The present application has been filed for placing on record the Amended Memo of Parties, in compliance of order dtd. 12/12/2023. It is submitted by learned counsel for the petitioner that status of the parties before the Court below, being plaintiff and defandants was wrongly mentioned in the earlier memo of parties. Considering the same, the instant application is hereby allowed and Amended Memo of Parties is taken on record. CM-20513-CII-2023
(2.) The present application has been filed for placing on record the zimini orders, in compliance of order dtd. 12/10/2023 as Annexure P-8.
(3.) In view of the averments made in the application, same is allowed and the requisite zimini orders are taken on record. Main case Challenge in the present revision petition is to the order dtd. 29/11/2022 (Annexure P-1), whereby the evidence of the petitioner, who is defendant No.1 before the court below, was closed by order.