SHANTAL NAYAK Vs. WIBRO CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard Shri Hrudaynath S. Shirodkar, learned Advocate for the petitioner and Shri Nikhil Vaze, learned Advocate for the respondent.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) The Petitioner has invoked the jurisdiction of this Court under Articles 226 and 227 of the Constitution of India and Sections 391 and 482 of the Code of Criminal Procedure while challenging the validity and legality of the order dated 22/08/2019 passed by the learned Sessions Judge North Goa, Panaji whereby he dismissed the application of the petitioner seeking leave to produce additional evidence on record.