HARMINDER SINGH ANAND Vs. RAVI BANGIA

JUDGEMENT

(1.) The present Revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 has been filed challenging the order dtd. 22/2/2023, passed by learned Judge, Small Cause Court/ VIIth Additional District Judge, Dehradun in SCC Suit No.18 of 2019, 'Ravi Bangia and Another vs. Harminder Singh and Another', by which, the opportunity of the revisionists-defendants to cross-examine the respondents- plaintiffs has been closed.

(2.) Heard Mr. Siddhartha Sah, learned counsel for the revisionists and Mr. Siddhartha Singh, learned counsel for the respondents.

(3.) Mr. Siddhartha Sah, Advocate, has requested to grant the revisionists - defendants only one opportunity to cross-examine the respondents-plaintiffs.