PADMAJA RAO Vs. VIJAYLAXMI RAJESH NEVREKAR

JUDGEMENT

(1.) Heard Mr. Bharne, learned Counsel for the petitioner and Mr. Shet, learned Counsel for the respondent.

(2.) Rule. Rule made returnable forthwith. By consent heard forthwith.

(3.) By this petition, the petitioner has challenged the order dated 22/12/2014 passed by the learned Judicial Magistrate First Class, Panaji in Private Criminal Case No. 350/OA/2010/B whereby the application dated 21/01/2013, filed by the complainant(petitioner) for production of certain documents and for leave to examine Mr. Sudesh Kudalkar as witness came to be rejected.