LAWS(BOM)-2012-3-203

VISNUM NARAYAN PRABHU DESSAI Vs. JAYASHRI VISNUM DESSAI

Decided On March 16, 2012
VISNUM NARAYAN PRABHU DESSAI Appellant
V/S
JAYASHRI VISNUM DESSAI Respondents

JUDGEMENT

(1.) Heard Shri Shivan Dessai, learned counsel appearing for the petitioner. Rule. Heard forthwith.

(2.) The respondents were given notice for final disposal of the above petition filed by the petitioner at the stage of admission. Hence, the matter was heard finally at the stage of admission.

(3.) The above petition challenges the order dated 17.12.2011 passed by the learned Civil Judge Junior Division Quepem, in Regular Civil Suit No. 30/96/B whereby an application for adjournment filed by the petitioner came to be rejected.