SUDHA PATHAK Vs. HARI OM SHARMA AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and Sri Niklank Jain, learned counsel appearing for the respondnet no. 1.

(2.) The revisionist has come up challenging the interlocutory order dated 16.12.2015 passed by S.C.C. Court / District Judge in S.C.C. No. 07 of 2010 whereby opportunity of cross examination was denied.

(3.) In the impugned order itself it has been clearly mentioned that the revisionist has given her consent that she does not want to cross examine. This observation was made by the court below in its judicial order. The said observation is being disputed by saying that the revisionist has not given any consent.