UNION OF INDIA Vs. DOMNIC ISSAC

JUDGEMENT

(1.) Heard Shri M. Amonkar, learned Central Government Standing Counsel appearing for the petitioner and Shri Sudesh Usgaonkar, learned Counsel appearing for the respondent.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondent waives service.

(3.) The above petition challenges an order dated 15/01/2013 passed by the learned Adhoc District Judge, North Goa, Panaji in Civil Suit No.42/2006 whereby the evidence of the petitioner who is the plaintiff to the suit came to be closed. The petitioner seeks for the following relief: