“Any group of Doctors will have the same opinion on the same diagnosis.” “Any group of Engineers will have the same opinion on the same principles.” “But no two advocates will have the same opinion on any of the issues.” After passing of the amendment to the CPC in the latest Act in 2002, the proceedings of trial became easier particularly with regard to Order 18, Rule 4, CPC. Further there is no wastage of time in the conduct of trial and thereby the precious time of the Court is very much saved. Even then much of the time of the Court is being consumed by some of the advocates in the cross-examination because of lack of sufficient knowledge in the art of cross-examination. There is an interesting joke as to how the precious time of the Court is being wasted. In a Court of law, a witness is being cross-examined. The counsel cross-examining the witness was posing a question to the witness, as “You have been to ....