NILCONTA GANGADHAR SINAI Vs. VIVEKANAND NANDKUMAR SAWARDEKAR

JUDGEMENT

(1.) Heard Shri Nitin Sardessai, learned counsel appearing for the petitioner and Shri P.A. Kamat, learned counsel appearing for the respondents. Rule. Heard forthwith by consent of the learned counsel.

(2.) The learned counsel appearing for the respondents waives service.

(3.) The above petition challenges an order dated 9.8.2012 passed by the learned Civil Judge Senior Division, Quepem, in Regular Civil Suit No. 59/2006 whereby an application filed by the petitioner for appointment of a commissioner/officer for examining the petitioner by tendering an affidavit in evidence and to admit the documents in evidence under Order 18, Rule 4 and Order 26, Rule 1 of the Civil Procedure Code at Exhibit 40 came to be dismissed.