BALWINDER SINGH & ORS Vs. JASWANT SINGH

JUDGEMENT

(1.) Vakalatnama filed by learned counsel for the caveator-respondent, is taken on record.

(2.) Through this petition under Article 227 of the Constitution of India, prayer has been made for setting aside order dated 06.02.2018 (Annexure P-11) of the trial Court treating the cross-examination of the respondent by the petitioners nil on account of their refusing for the same on the ground that their revision petition against the earlier order dated 07.09.2017 was pending before this Court.

(3.) In nutshell, respondent-plaintiff filed a suit for specific performance of contract against the petitioners-defendant, which is being contested by them.