SYHESTA OLIEVEIRA ALIAS BHAT Vs. DILIP SHETYE

JUDGEMENT

(1.) Heard Ms. Asha Desai, learned Counsel appearing for the petitioner and Shri Aldrin Monteiro, learned Counsel appearing for respondents no.10 to 13.

(2.) Notice was issued to the respondents indicating that the petition may be disposed of finally at the stage of admission. Hence, Rule. Heard forthwith with the consent of the learned Counsel. Shri Aldrin Monteiro, learned Counsel waives service on behalf of respondents no.10 to 13.

(3.) The above petition, inter alia, challenges an order passed by the learned Civil Judge, Senior Division, Panaji dated 22/06/2011, whereby the original defendants no.4, 5(a) to 5(c), who are respondents no.10 to 13 in the above Writ Petition, were directed to conduct the cross-examination of PW1 before the other defendants.