DINESH JAISWAL Vs. BAJRANG SAHU AND ANOTHER

JUDGEMENT

(1.) The petitioner/plaintiff calls in question legality, validity and correctness of the order passed by the trial Court granting application under Order 18, Rule 17 of the CPC permitting further cross-examination of the plaintiff's witnesses.

(2.) Learned counsel for the petitioner submits that such a cross-examination has been directed to be permitted by granting application only to fill-up the lacuna which is not permissible in law.

(3.) No one has appeared on behalf of defendant No. 1 despite service of notice.