MIGUEL CAETANO FRANCISCO AFONSO Vs. ANA ANUANCIACAO FERNANDES

JUDGEMENT

(1.) Heard. Rule, returnable forthwith.

(2.) Shri C. A. Fereira waives service for the respondents No. 1 to 13. Rule is heard finally at this stage by consent of the leaned senior Counsel and the Counsel for the parties.

(3.) The trial Court has dismissed the petitioners' application under Order VII, Rule 14 (3) of the Code of Civil Procedure for production of the documents referred therein vide order dated 25. 1. 2005. Aggrieved thereby, the present writ petition has been filed.