ANIL V. RANADIVE Vs. SATISH SHANKARRAO PARALKAR

JUDGEMENT

(1.) By consent of both the parties, present appeal is taken up for final hearing at the stage of admission itself.

(2.) Heard learned counsel for the parties.

(3.) By this appeal, the appellant-original defendant is challenging the order dated 4th April, 2019 passed by the learned Single Judge dismissing the Notice of Motion bearing No.628 of 2014 for recalling the orders dated 15th December, 2008 and 26th June, 2009, by which the appellant-original defendant's right to cross-examine the respondents-original plaintiffs' witnesses was closed.