H.H.JYOTENDRA SINHJI VIKRAMSINHJI Vs. AMIT ROY

JUDGEMENT

(1.) Petitioner being the plaintiff in an injunctive suit in O.S.No.1963/2002 is knocking at the doors of Writ Court for assailing the order dated 15.10.2019, a copy whereof is at Annexure-K whereby, the learned XXXI Addl. City Civil Judge (CCH-14) Bangalore, having favoured respondent's applications in I.A.Nos.58 & 59 has summoned him to enter the witness box for cross examination by the defendant.

(2.) After service of notice, the respondent having entered appearance through his counsel makes submission in justification of the impugned order and opposes the Writ Petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court frames the following two questions of law for consideration: