ROSALINA COUTINHO E. QUADROS Vs. REMIGIO QUADROS

JUDGEMENT

(1.) HEARD Shri C.A. Coutinho, the learned Counsel appearing for the petitioner. None for the respondents though served. Rule. Heard forthwith. The parties were put to notice that the above petition may be disposed of finally at the stage of admission. The respondents though served failed to remain present.

(2.) THE above petition challenges the order dated 2/04/2012 passed by the learned Civil Judge Junior Division, Quepem, whereby an application filed by the petitioner to recall an order closing cross -examination of the petitioner came to be dismissed.

(3.) THIS Court at the time of issuing notice to the respondents had ordered the petitioner to deposit a sum of Rs. 7,000/ - towards costs which the petitioner has already deposited in this Court. The respondents though served failed to remain the present.