AMRUTBHAI MOTIBHAI PAREKH Vs. PATEL SHANKHARBHAI REVABHAI

JUDGEMENT

(1.) Heard learned advocate Mr. Deep B. Kothari for the petitioner.

(2.) The present application is filed under Article 227 of the Constitution of India with the following reliefs:

(3.) Learned advocate Mr. Kothari for the petitioner would state that the present petitioner has filed Special Civil Suit No. 28 of 2017, pending before the learned additional senior civil judge, Bayed, Dist - Arrvalli. Learned advocate Mr. Kothari would submit that the right of the original defendant to cross- examine the plaintiff was closed vide order dated 17 th September 2021. He would further state that the defendant had filed an application to reopen his right to cross-examine the plaintiff on 26/10/2021, thereby requesting the trial court to reopen the right to cross-examine the plaintiff.