N JAYAMURUGAN Vs. S DHANDAPANI

JUDGEMENT

(1.) Counsels for parties, agree that the appeal can be taken up for hearing and final disposal.

(2.) This appeal, seeks to assail order dated 21.02.2017, passed by the learned Single Judge, in A.No.872 of 2017, preferred in C.S.No.431 of 2014.

(3.) Briefly, the prayer made in the application was that the appellants i.e. defendant Nos.2 and 3, be given permission to step into the witness box.