DEEPAK SHAH Vs. SHAH BUILDERS, PUNE

JUDGEMENT

(1.) Admit.

(2.) Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waive service.

(3.) The above appeal challenges the Order and Decree passed by the learned Additional District Judge I, Fast Track Court-I, Margao whereby the suit filed by the Appellant came to be dismissed for non-prosecution as well as the Order dated 29.11.2014 whereby the application filed by the Appellant to set aside the Order closing the evidence be set aside and the Appellant be permitted to lead further evidence came to be dismissed.