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Judgment
5 paragraphs · 144 wordsL.N. Mittal, J.—Defendant Harpal Singh has invoked the jurisdiction of this Court under Article 227 of the Constitution of India to challenge order dated 18.11.2009 passed by learned Civil Judge (Junior Division), Chandigarh thereby closing evidence of the Defendant-petitioner by court order.
Respondent has put in appearance through counsel.
I have heard learned Counsel for the parties and perused the case file.
Learned Counsel for the Plaintiff-Respondent states that he has no objection if only one more opportunity is granted to the Petitioner to produce evidence at his own responsibility. Learned Counsel for the Petitioner also states that only one more opportunity may be granted for producing evidence.
In view of the aforesaid, the instant revision petition is allowed. The trial court is directed to grant only one more opportunity to the Petitioner for producing his evidence at own responsibility.