MAHENDRA KARLE Vs. ANNABEL LAROCQUE

JUDGEMENT

(1.) The petitioner - plaintiff is before this Court for a writ of mandamus directing the trial Court to post O.S. No.4897/2009 on 14.12.2017 for reporting settlement or for cross-examination of PW.1.

(2.) Sri Shashikiran Shetty, learned senior counsel appearing for the petitioner - plaintiff submits that by the impugned order, the trial Court allowed I.A. Nos.23 and 24 filed by the plaintiff for recalling PW.1 for cross-examination imposing costs of Rs.4,000/- and adjourned the matter to 15.11.2017 (today) for cross-examination of PW.1 and defendants' evidence. He also submits that costs of Rs.4,000/- is also paid.

(3.) Sri Christopher .E, learned counsel appears for the respondents and does not dispute the submissions of learned senior counsel appearing for the petitioner.