DHIRE Vs. RANDHIR

JUDGEMENT

(1.) Challenge in the present revision petition is to the order dtd. 4/3/2017 passed by learned trial Court, whereby, an application filed by the contesting respondents (plaintiff before learned trial Court), for leading additional evidence, was allowed.

(2.) In pursuance of the notice issued, contesting respondents made appearance through counsel.

(3.) Learned counsel for the parties heard.