(1.) ON 15.3.2005, this Court while disposing of Civil Revision Petition No. 1478 of 2005 has granted one opportunity to the plaintiff- petitioner to adduce additional evidence on payment of cost of Rs. 5,000/- which was in addition to Rs. 1,000/- awarded by the trial Court. It was further directed that the additional evidence was to be produced by the plaintiff-petitioner at his own responsibility and that if he fails to produce and close the evidence on one effective opportunity then his evidence was to be treated as closed. The plaintiff-petitioner was directed to appear before the trial Court on 23.3.2005 when he was to pay cost. It was made clear that if the cost is not paid or evidence is not produced and closed, then the evidence of the plaintiff-petitioner was to be treated as closed.
(2.) THE instant application has been filed with the grievance that on account of delay in collecting the certified copy, the cost could not be paid as per the direction issued by this Court and the trial Court has declined the request vide its order dated 26.3.2005.
(3.) MR . H.S. Dhillon, Advocate who is present in the Court for the caveator accepts notice.