GIRISH KAPOOR Vs. ROOP KISHORE RASTOGI

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India, impugns the order dtd. 5/6/2023 passed by ARC-02, (Central), Tis Hazari Courts, Delhi ('Trial Court'), in RC ARC No. 993/2018, titled as Sh. Roop Kishore Rastogi v. Sh. Sanjeev Mathur, dismissing the application filed by the Respondent seeking permission to recall Plaintiff Witness-1 ('PW-1') and further to cross examine the said witness.

(2.) The learned counsel for the Petitioner states that the Petitioner undertakes that if the petition is allowed and PW-1 is recalled, he will complete the cross examination on the first date of hearing itself.

(3.) In reply, learned counsel for the Respondent No. 1 states that the application filed by the Petitioner is bereft of any reasons, which would justify recalling PW-1. He states that PW-1 was cross examined and discharged by the Petitioner herein on 3/8/2022.