- (1.) The present writ petition has been filed by the petitioner-defendant, challenging the order dated 31/7/2013 passed by the Civil Judge (Senior Division) Rajgarh, Alwar (hereinafter referred to as 'the Trial Court') in Civil Suit No.34/46/2008, whereby the Trial Court has reopened the right of the respondents-plaintiffs to cross-examine the witness of the petitioner-defendant.
(2.) It is sought to be submitted by the learned counsel Mr. Rajesh Parashar appearing on behalf of Rajesh Goswami for the petitioner that the Trial Court had closed the right of the respondents to cross-examine the witness of the petitioner-defendant on 7/8/2012, however, thereafter has reopened the same reviewing its own order, which is not permissible under the law.
(3.) However, the learned counsel Mr. Pradeep Mathur for the respondents has submitted that the concerned counsel for the respondents was busy in some other Court, and therefore could not remain present before the Trial Court for cross-examination of the witness of the defendant. According to him, the impugned order being just and proper, no interference is called for.;