MAHESH ANAND SHARMA Vs. AJAY KUMAR SHARMA

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioner as well as the learned counsel appearing on behalf of the Opposite Parties.

(2.) This petition has been filed under Article 227 of the Constitution of India for quashing of the order dtd. 27/3/2024 passed by learned Civil Judge, Jr. Division-X, Giridih in Eviction Suit No.02/2011 whereby the learned court has been pleased to reject the petition dtd. 20/6/2022 which was filed for recalling of the discharged witnesses of the plaintiff/O.P.

(3.) The learned counsel for the petitioner submits that the said petition was filed for recall as the cross-examination was not done of the plaintiff witnesses. He submits that an opportunity may kindly be provided to cross examine the plaintiff witnesses.