ASHOK PRASAD Vs. PURNIMA BALA DEB

JUDGEMENT

(1.) (CAV) - Heard Mr. A.K. Purkayastha, the learned counsel for the petitioner and Mr. M. Ali, the learned counsel for the respondent.

(2.) By filing this application under Article 227 of the Constitution of India, the petitioners/ defendants have challenged the order dated 13.06.2016 passed by the learned Court of Civil Judge No.3, Kamrup (Metropolitan), Guwahati, thereby rejecting their petition No. 2540/16 dated 07.06.2016 for examining one more person, namely, Sri Chandan Sen as their defendant's witness. In challenge is also the order dated 26.08.2016, passed by the said learned court, by which their petition No. 2307/16 for review of the aforesaid order dated 13.06.2016 was also rejected.

(3.) Owing to the nature of grievances raised in the present application, with the consent of the learned counsel for both sides, the matter was heard in the admission stage.