CHARUSHEELA DEVIDAS DOIFODE Vs. SURESH DAULATRAO VIRULKAR

JUDGEMENT

(1.) Rule. Heard forthwith by consent of parties.

(2.) Trial Court has rejected application (exhibit 87) of defendant to reissue witness summons to the Deputy Human Resource Manager of Rashtriya Chemicals & Fertilizers Limited, Mumbai by order dated 9th December 2013. However, learned trial Court has marked document no. 2 filed along with List of Documents (exhibit 78) as Exhibit 90. Petitioner (original plaintiff) is aggrieved by that part of the order and it is under challenge in this petition.

(3.) Heard learned counsel for the parties at length.