LUDOVINA V.C. RODRIGUES Vs. SUNITA RAMKRISHNA HINDLELAR

JUDGEMENT

(1.) Heard Mr. A. Naik, learned counsel for the Petitioners.

(2.) Rule. Rule is made returnable forthwith since, there was already a notice issued that this matter will be disposed of finally at the stage of admission. Mr. Naik points out that the Respondent has been duly served in this matter.

(3.) The challenge in this petition is to the order dated 08.10.2018 by which the learned Trial Judge dismissed the Petitioners' application for reopening of cross examination of the Plaintiff.