NATUBHAI MAGANBHAI DESAI AND CO. Vs. LALITABEN

JUDGEMENT

(1.) By way of present petition, the petitioner herein is aggrieved by the order passed below Exh-425 dtd. 15/3/2022 passed by the 21st Additional Senior Civil Judge and learned Additional Chief Judicial Magistrate, Vadodara in Regular Civil Suit No. 63/97 whereby the application filed by the writ applicants herein - original defendants 5,6, and 21 seeking reopening of the stage of their cross-examination by the plaintiff came to be rejected by the learned trial Court.

(2.) Being aggrieved by the same, the writ applicants herein approached this Court by filing the present writ application under Article 227 of the Constitution of India praying for the following reliefs:-

(3.) Heard Mr. Percy C. Kavina, learned Senior Counsel appearing with Mr. A.B. Munshi, learned advocate appearing for the petitioners, Mr. Nikunt Raval, learned advocate appearing for respondent No.18, Mr. Rushabh Shah, learned advocate appearing for the respondent Nos. 1 to 8- original plaintiffs.