KIRTIDEV JADEPRASAD KHATRI Vs. PRAJIT KUMAR SINHA

JUDGEMENT

(1.) The present petition is filed by the petitioners - original defendants No.2 and 3 challenging the impugned orders passed by the learned 6 th Additional Senior Civil Judge, Vadodara in Special Civil Suit No.30 of 2017 :- (i) dtd. 18/8/2022 below application Exh.94 for exhibiting the documents and (ii) dtd. 21/9/2022 below application Exh.96 for discarding the cross-examination of defendant No.3. The trial Court has allowed the application Exh.96 and closed the stage of evidence of defendant No.3 and the trial Court has fixed the hearing of application Exh.94, as the plaintiff has objection for exhibiting the documents.

(2.) The brief facts of the case are as under :

(3.) Heard learned advocate Mr.Manthan Bhatt for the petitioners, Mr. Dharmendra Parikh for the respondents No.1 and 2 and learned advocate Mr.Jaysinh Kag for learned advocate Mr.Vicky Mehta for respondent No.3.