MR ARUN JAITLEY Vs. MR. ARVIND KEJRIWAL

JUDGEMENT

(1.) Present application has been filed by the plaintiff seeking expeditious recording of the evidence in a time bound manner. The plaintiff also seeks a direction to the effect that the recording of evidence is conducted in an orderly, fair, dignified and bona fide manner.

(2.) Learned senior counsel for plaintiff states that in the cross- examination conducted on behalf of defendant no.1, the plaintiff has been asked numerous irrelevant and ex facie scandalous questions. He states that certain questions have been ex facie abusive, defamatory with a clear design to insult and/or annoy the plaintiff.

(3.) Learned senior counsel for plaintiff further states that during the cross-examination on 17th May, 2017, the counsel for defendant no.1 had used the abusive, offensive and per se defamatory words like "crook" and "guilty of crimes and crookery" against the applicant/plaintiff. He points out that the applicant/plaintiff has already filed a separate suit against the defendant no. 1 herein for damages, being CS(OS) No.236/2017 for the said malicious insinuations.