NIRANJAN KUMAR Vs. POONAM CHAWLA

JUDGEMENT

(1.) Admit.

(2.) At request of learned counsel for the parties, the matter is taken up for final disposal.

(3.) The petitioner has approached this court in the present proceedings under Article 227 of the Constitution of India on account of the manner in which the trial court was permitting or refusing the cross examination by the petitioner of a witness of the respondent.