ASHWINBHAI KAMSUBHAI RATHOD Vs. BHAILALBHAI KALUBHAI PANDAV

JUDGEMENT

(1.) This Court had, on 24.01.2019, passed the following order - Exh.72.

(2.) Mr. P.C. Kavina, learned senior advocate for the petitioner states that, all the witnesses are present today, to enter the witness box, for cross-examination.

(3.) Mr. Shalin Mehta, learned senior advocate with Mr. C.B. Upadhyaya, learned advocate for the contesting respondent no.2 states that, the respondent no.2 has approached Hon'ble the Supreme Court of India challenging some of the orders passed by this Court in this Petition and connected Applications, and the said SLPs - being SLP (C) Nos. 3075 - 3081 of 2019 are likely to be taken up for hearing by Hon'ble the Supreme Court of India on 04.02.2019. He states that, though the witnesses of the petitioner (including the petitioner himself) are present for the cross-examination today, as was requested on behalf of the respondent no.2, the respondent no.2 is not ready to cross-examine the said witnesses today, and the trial be deferred.