LAXMAN Vs. D. V. SINGH

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The present petition has been filed by the petitioners under Article 227 of the Constitution of India, 1950, assailing the order dtd. 22/12/2025, passed by the learned Trial Court in case No. PC-02/2016 (42347/2016), whereby the opportunity of the petitioner to cross-examine RW-2/1 has been closed.