Shree Chandrashekhar, J. - (1.) The petitioner, who is plaintiff no. 1 in Title Suit No. 53 of 2004, is aggrieved of order dated 28.09.2015 by which on the application of defendant no. 4 plaintiff's witnesses-P.W.2 and P.W.3 have been recalled for their further cross-examination.
(2.) Stand taken by the plaintiff is that the defendant no.4 is a proforma-defendant and therefore at his instance the plaintiff's witnesses who were cross-examined and discharged cannot be recalled for their further cross-examination.
(3.) The learned counsel for the petitioner submits that once the Government Pleader has appeared and cross-examined the plaintiff's witnesses, no further cross-examination of the plaintiff's witnesses through the defendant-Headmaster of the school can be permitted.;