AMARDEEP TEXTILES Vs. POPATRAO SHESHRAO KOLHE

JUDGEMENT

(1.) RULE.

(2.) RULE made returnable forthwith by the consent of the parties, considering the very small question required consideration.

(3.) DURING the course of arguments, my attention was drawn towards section 138 of The Indian Evidence Act about the order of examinations and direction of re-examination which read as follows :