PANKAJ Vs. FASHION PLANET

JUDGEMENT

(1.) Heard Mr. Quazi, learned Counsel for the petitioner, Mr. Sharma, learned Counsel for respondent nos.1 and 2 and Mr. Shareef, learned Counsel for respondent nos. 3 and 4.

(2.) The petition questions the order dtd. 7/7/2022 passed below Exh-103 an application filed by the petitioner seeking directions to defendant nos.1 and 2 to cross examine the defendant no.3 prior to the cross examination by the plaintiff on the ground that defendant nos.1 and 2 as well as defendant no. 3 were in collusion with each other.

(3.) The learned trial Court by the impugned order has rejected the application holding that the allegation of collusion has not been demonstrated.