GURUDAS PANDURANG TORASKAR Vs. NELLE PAUL

JUDGEMENT

(1.) HEARD Ms. Asha Desai, learned Counsel appearing for the Petitioner and Shri T. George John, learned Counsel appearing for the Respondents.

(2.) RULE . Heard forthwith. The learned Counsel for the Respondents, waives service.

(3.) THE above Petition challenges an Order passed by the learned Addl. Sessions Judge, Mapusa, in Criminal Revision Application no. 5/2012, whereby a revision preferred by the Respondents challenging an Order passed by the learned J.M.F.C., at Mapusa, dated 28.12.2011 permitting the Petitioner to produce additional documents came to be partly allowed and permission to produce two of the documents namely a demand draft dated 29.05.2009 and an application for such draft dated 29.05.2009, came to be rejected.