HABIJUDDIN FAKIR Vs. ABDUL KADIR

JUDGEMENT

(1.) Heard Mr. A. Ganguly, learned counsel for the petitioners. Also heard Mr. S.Sahu, learned counsel appearing for the sole respondent.

(2.) On 21.01.2015, a petition being Petition No.427/2014 under Section 151 CPC was filed on behalf of the defendants to allow the defendants to cross-examine the plaintiff's witnesses and to adduce defendants' evidence. This petition was rejected by the order dated 26.06.2015 holding as follows:-

(3.) This application is filed under Article 227 of the Constitution of India challenging the aforesaid order dated 26.06.2015.