GURMEET SINGH BRAR Vs. HARSHARAN KAUR ATWAL

JUDGEMENT

(1.) PRESENT revision petition has been filed against the order dated 2.8.2006 passed by learned Civil Judge (Jr. Divn.), Chandigarh vide which the evidence of the petitioner has been closed by order.

(2.) ON the date fixed for evidence of the petitioner, two applications were moved, one for calling the concerned Clerk from the office of Income Tax department for bringing Income Tax Returns relating to Harsharan Atwal for the years 1998-99, 1999-2000 and 2000-2001. The said application was declined. The learned counsel for the petitioner does not press the same.