AMARCHAND PARAKH Vs. LAXMI PRASAD AGRAWAL

JUDGEMENT

(1.) THE present revision is the outcome of the order dated 3-8-1994 passed on the application of the defendant under Order 26, Rule 4, Civil Procedure Code.

(2.) THE trial Court rejected the application on the ground that the defendant has not shown sufficient cause that why the witness cannot come to the Court.

(3.) HEARD Shri H. B. Agarwal, learned counsel for the applicant and the learned counsel for the non-applicant, Shri Abhay Sapre.