OM PRAKASH KHATRI Vs. RAHUL SEHDEV

JUDGEMENT

(1.) This petition filed under Article 227 of the Constitution of India impugns the orders dtd. 5/8/2022 and 23/3/2023 passed by the ADJ-02, Shahdara, Karkardooma Courts, Delhi ('Trial Court') in CS No. 489/2017, titled as 'Rahul Sehdev v. Om Prakash Khatri', whereby the Trial Court closed the right of the defendant i.e., the Petitioner herein to cross-examine plaintiff witnesses and also dismissed the application filed by the defendant under Order XVIII Rule 17 of the Code of Civil Procedure, 1908 ('CPC').

(2.) After some arguments and with the consent of the of the parties, the following directions are being passed.

(3.) It is made clear that if the Petitioner herein fails to comply with the timelines agreed to hereinabove; (i) his rights to cross examine PW-1 and PW-2 as well as; (ii) his right to lead evidence of DW-1 shall stand closed in terms of the orders passed by the Trial Court on record.