SUSHILA Vs. GANGAKHED SUGAR AND ENERGY LTD.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Advocates, the Petition is heard finally.

(2.) By this Petition filed under Article 227 of the Constitution of India, the petitioner has challenged the orders dated 18.12.2018 and 27.02.2019 passed by the learned Judicial Magistrate First Class, Court No.3, Gangakhed, District Parbhani in SCC No.76/2013. By the impugned orders, the trial Court has rejected the application to recall the witness for cross-examination by setting aside order to proceed further without cross examination of witness for complainant.

(3.) Heard learned counsel for the petitioner and respondent. Perused the impugned orders.