MOHD RAZQEEN Vs. IQBAL BANO ALIAS BALO

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India, challenging order dated 8th July, 2008, passed by Civil Judge, Delhi, vide which application of petitioners seeking permission to cross-examine PW Iqbal Bano i.e. respondent, was dismissed.

(2.) Suit filed in the year 2004 by respondent against present petitioners, is pending in the Court of Civil Judge.

(3.) It is contended by learned counsel for petitioners that on 17th November, 2007, counsel for petitioners could not appear and cross-examine the defendant, as he was suffering from sickness and severe throat infection and right of petitioners to cross-examine the defendant was closed. Thereafter, petitioners filed an application for seeking permission to cross-examine the respondent, but the same was dismissed vide impugned order.