TULSI SADANAND DESSAI Vs. JOSE MARIA FERNANDES

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) AFTER hearing the parties for sometime, the following order is passed by consent : the petitioner shall pay cost in the sum of Rs. 5,000/- to the respondents. Subject to such payment, the petitioner shall be entitled to examine the proposed witness without further delay. Rule disposed of accordingly.