AJAY Vs. SATPALSINGH

JUDGEMENT

(1.) Heard Shri Hemke, learned Counsel for the petitioner.

(2.) The present petition challenges the order dtd. 20/01/2022, passed by the learned Trial Court below Exh.98 on an application for setting aside the order dtd. 24/11/2021, on which date, though the witness was present, however, since the Counsel for the applicant had filed an application for adjournment the same being rejected, 'no cross' order was passed.

(3.) Shri Hemke, learned Counsel for the petitioner submits that no opportunity has been granted to cross-examine the applicant, for which purpose, the application at Exh.98 was filed, which also has been rejected by the impugned order, which is required to be quashed and set aside and Exh.98 be allowed.