- (1.) Two of the defendants are before this court challenging the order dated 27.9.2010, whereby cross-examination of PW1-Neeraj Masih was treated as nil and order dated 15.10.2010, whereby the evidence of the plaintiffs was closed.
(2.) The present petition arises out of a suit filed by respondents No. 1 to 6 challenging sale deed dated 28.5.1993 executed in favour of petitioner No. 1 by proforma respondents No. 1 and 2.
(3.) Learned counsel for the petitioners submitted that the petitioners are not at fault in entirety for not cross-examining PW1. In fact, on many occasions, he did not appear in court. However, some time on account of unavoidable circumstances, even the petitioners' counsel also could not cross-examine him fully. Their prayer is for grant of one opportunity so as to cross-examine PW1-Neeraj Masih. In the absence thereof, the petitioners will suffer irreparable loss as a sale deed executed in favour of petitioner No. 1 is under challenge in the suit.;