Ram Chand Gupta, J. - (1.) CM No. 21102 CII of 2011
(2.) APPLICATION is allowed subject to all just exceptions. CR No. 5268 of 2011 Petitioner has invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India for setting aside order dated 23.8.2011 (Annexure P -1) vide which request of the petitioner for a date to cross -examine the witnesses of respondent was declined and the cross -examination was declared as 'Nil'.
(3.) I have heard learned counsel for the petitioner and have gone through the whole record carefully including the impugned order passed by learned trial court.;