SAPANA REAL ESTATE Vs. NAMRATA N PANDIT

JUDGEMENT

(1.) HEARD rival parties present before the Court. Perused petition.

(2.) THE previous order sheet reveals that this Court while hearing this petition for admission, by an Order dated 1st September, 2005 had directed notice to all the respondents with specific mention that the petition would be finally heard and disposed at the stage of admission. That is how this petition was taken up for final hearing at the stage of admission itself.

(3.) THIS petition is directed against the Order dated 9. 02. 2005 passed in Civil Suit No. 212/1992/i/addl. by Civil Judge Senior Division, Margao; whereby the application seeking adjournment moved by the petitioner came to be rejected and the evidence of the petitioner was closed.