MR. ASHOK BHAT Vs. MR. MARIO FRANCISCO LOBO

JUDGEMENT

(1.) Rule made returnable forthwith. The learned counsel for the respondents waives service. Heard finally by consent of parties.

(2.) At the outset the learned counsel for the petitioners, on instructions, withdraws the allegations/grounds attributing bias to the learned trial Judge. In such circumstances, the averments/grounds attributing bias to the learned trial Court stand deleted. The learned counsel for the petitioners undertakes to carry out the necessary amendment forthwith.

(3.) The challenge in this petition is to the order dated 3/8/2016 and order dated 5/8/2016 passed by the learned Civil Judge Junior Division at Mapusa in Regular Civil Suit No.194/2006/F. By the impugned order dated 3/8/2016, the learned trial Court has refused to grant an adjournment of three months sought by the petitioners. By the impugned order dated 5/8/2016 the evidence of the petitioners/defendants is closed.