SUNIL S DESSAI Vs. COLLIN TERENCE RODRIGUES

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule, made returnable forthwith. Heard finally, by consent.

(3.) The learned Senior Counsel appearing for the respondent states that if the impugned order is allowed to stand and PW2 Mr. Joseph D'Souza is permitted to be recalled for reexamination, the plaintiff would not seek alteration of the question put to this witness in the cross-examination, taken on behalf of the defendants which reads as under :