LAWS(BOM)-2023-2-287

ZAHIDA HUSSAIN Vs. ABDUL KARIM NOOR MOHAMMED

Decided On February 03, 2023
Zahida Hussain Appellant
V/S
Abdul Karim Noor Mohammed Respondents

JUDGEMENT

(1.) Heard Mr. D. Vernekar, learned counsel for the Petitioners and Mr. B. Sardessai, learned counsel for the Respondent.

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

(3.) The challenge in this petition is to the order dtd. 9/5/2018 by which the Petitioners were declined leave to produce additional documents.