Anil R. Dave, J. - (1.) LEAVE granted.
(2.) UPON perusal of the impugned judgment, we find that the examination of the witnesses was objected. Ultimately the production of the documents was also objected and the High Court set aside the sale. In our opinion, at this juncture, the High Court should not have objected to the examination of witnesses and production of documents.
(3.) NEEDLESS to say that it would be open to the parties to raise all contentions available to them at law and produce documents, which should have been produced before the trial court.;