WASUDEO Vs. PRAMOD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the matter by consent of learned Counsel appearing for both the parties.

(2.) By this petition the petitioner/plaintiff challenges orders dated 23.1.2014 and 30.1.2014, passed by the learned Civil Judge Junior Division, Patur, whereby the application filed by the petitioner/plaintiff for issuance of summons to witness Shri Mahadeo Ghonge was rejected by order passed below Exh.32 and right to adduce evidence of the petitioner/plaintiff was forfeited by order passed below Exh.1.

(3.) The respondents/defendants have filed their caveat application to oppose this petition.