BHIKAJI BABUSSO NAIK SATARDEKAR Vs. ANIL LAXIMAN GHADI

JUDGEMENT

(1.) HEARD Mr. A. Kansar, learned Counsel for the petitioner. Respondent is absent though served.

(2.) RULE. Heard forthwith.

(3.) MR. Kansar, learned counsel appearing for the petitioner/plaintiff submitted that serious prejudice would be caused to the petitioner in the event the defendant is not permitted to cross examine the plaintiff. He further submitted that the petitioner be permitted to cross examine the plaintiff by imposing appropriate costs.