KANTABAI Vs. SUDHIR

JUDGEMENT

(1.) Although these two writ petitions were heard on different dates and closed for orders on different dates and the petitions are otherwise not connected with each other, but, since common issues arise in these petitions, in respect of which there appears to be conflict of opinions, this Court is passing common order in these petitions.

(2.) In Writ Petition No. 7717/2019, the petitioner before this Court is the original plaintiff, while in Writ Petition No. 6931/2019, the petitioners are the original defendants No. 1 and 2. The impugned orders in both the writ petitions have been passed at the stage of cross-examination of a party in pending suits. In Writ Petition No. 7717/2019, the petitioner (original plaintiff) has challenged an order dated 04/11/2019, passed by the Trial Court, whereby an application filed by the petitioner (original plaintiff) seeking leave of the Court to produce certain documents and to confront the respondent No.1 therein (original defendant No.1), with such documents at the stage of cross-examination has been rejected.

(3.) In Writ Petition No. 6931/2019, the defendants No.1 and 2 have approached this Court, challenging an order passed by the Trial Court, whereby an application filed by the respondents (original plaintiffs) for production of documents at the stage of cross-examination of the petitioners therein (original defendants), has been allowed.