VILASINI A. SHIRODKAR Vs. RITZWAN SHEIKH

JUDGEMENT

(1.) Heard Ms Suzette Pereira for the petitioner and Mr Matlock D'Souza for the respondent.

(2.) Rule. With the consent of and at the request of the learned Counsel for the parties, the rule is made returnable forthwith.

(3.) The challenge in this petition is to the order dtd. 16/7/2018, by which the learned Trial Court dismissed the petitioner's application for adjournment and closed the petitioner's evidence.