Rajiv Sahai Endlaw, J. - (1.) The suit is listed before this Court in terms of order dated 6th January, 2018 of the Joint Registrar.
(2.) Though commission for recording of evidence has been issued in this suit, stated to be consolidated with some other proceedings, but the crossexamination of PW-3, being a witness to a document claimed to be a Will, was ordered to be recorded before the Joint Registrar.
(3.) Cross-Examination has been completed. The counsel for the plaintiff however sought to re-examine PW-3 and which was objected to by the senior counsel for the defendants no.1 &2. Hence the Registrar has placed the matter before this Court.;