Amol Rattan Singh, J. - (1.) Learned counsel for the petitioner points, first, to the order passed by the learned trial Court on 04.09.2018, by which the local commissioner was ordered to be appointed in terms of Order XVIII Rule 4 of the CPC, for recording the cross-examination of respondents' witness, i.e. PW1.
(2.) He thereafter, points to what is recorded by the local commissioner on 14.09.2018, as follows: Statement of Priyanka Vij authorised representative of M/s Pavani Buildwell. XXX Recalled for cross-examination. Opportunity Nil as the advocate for the respondent not available.
(3.) He also points to the report submitted on the same date, reading as follows: File taken up today. Statement not recorded and opportunity for cross examination marked as Nil. Now file be put up before this Hon'ble Court for the date fixed. ;