GAUTAM KARANDE Vs. TILOK THOLASI

JUDGEMENT

(1.) HEARD Shri Shivan Desai, learned counsel appearing for the petitioner, Shri J.J. Mulgaonkar, learned counsel appearing for Respondent No. 1 and Shri E. Afonso, learned counsel appearing for Respondent No. 3. Rule. Heard forthwith with the consent of the learned counsel. Learned counsel appearing for the respondents waive service. The Respondent No. 2 is not present, but however the notice issued to him clearly stated that the matter would be disposed of finally at the stage of admission.

(2.) THE above petition challenges an order dated 18/10/2011 passed by the learned Motor Accident Claims Tribunal at Panjim in Claim Petition No. 6/2008 whereby an application filed by the petitioner for adjournment to examine second witness of the petitioner came to be rejected.

(3.) ON the other hand, Shri E. Afonso, learned counsel appearing for Respondent No. 3 has pointed out that he has no objection in case the petitioner is allowed to examine the witness in support of their case.