JANAKI VITHOBA GAONKAR ALIAS JANAKI VITHOBA GAONCAR Vs. PUNON KUSHALI NAIK ALIAS KISHORE KUSHALI NAIK

JUDGEMENT

(1.) Heard Mr. R.G. Ramani, learned Senior Advocate, who appears along with Mr. P. Kakodkar for the Petitioner and Mr. Gaurish Agni for the respondent.

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties.

(3.) The Petitioner (original plaintiff) challenges the order below Exhibits 57 and 59, by which the learned Trial Judge has declined to issue a summons to the Income Tax Officer, Vidya Tengse, to produce a document which the defendant filed before the Tax Authorities or a document containing a declaration given by the defendant before the Tax Authorities.