- (1.) HEARD learned counsel for the petitioner. Perused the impugned order. Learned trial court has given cogent reason to the effect that the crossexamination of Kanku Bai had already been closed, and that order dt. 10.2.2006, has been confirmed by this Court in petition.
(2.) IN these circumstances, I do not find any error on the part of the learned trial court in declining another attempt under the cover of O. 18 Rule 17 C.P.C. The writ petition thus has no force, and is dismissed summarily. It is, however, made clear that it will be open to the petitioner to assail correctness, legality, or propriety of the impugned order in appeal by setting forth appropriate ground, if necessity so arises, and if the petitioner so stands advised.;