VINOD B NAIK Vs. SHEELA NAIK

JUDGEMENT

(1.) Heard.

(2.) Rule heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents, waive service.

(3.) By this Petition, the Petitioner is challenging the Order dated 24.06.2015 passed by the learned Addl. Sessions Judge at Panaji in Criminal Revision Application No. 119 of 2013. By the impugned Order, the Criminal Revision Application is dismissed for default of the Petitioner.