(1.) Heard Mr. Mirza, learned counsel for the petitioners and Mr. Bhoot, learned counsel for respondent no.1. None appears on behalf of other respondents though served.
(2.) On 17.12.2007 this Court issued notice for final dispose. Hence, Rule. Heard forthwith.
(3.) By this petition, the petitioners challenge order dated 14.9.2007 passed by Civil Judge, Jr. Dn. Telhara in Regular Civil Suit No.84/2003 by which defendant no.3 is permitted to crossexamine the plaintiff, subject to payment of costs of Rs.300/-.