LAWS(BOM)-2017-6-232

KISHOR SHANTARAM SHETMANDREKAR, SON OF SHANTARAM SHETMANDREKAR Vs. TANAJI DATTARAM CHARI, @ TANAJI DATTARAM MANDREKAR, S/O LATE DATTARAM CHARI

Decided On June 07, 2017
Kishor Shantaram Shetmandrekar, Son Of Shantaram Shetmandrekar Appellant
V/S
Tanaji Dattaram Chari, @ Tanaji Dattaram Mandrekar, S/O Late Dattaram Chari Respondents

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned Counsel for respondent nos.1 and 2, who are the contesting parties, waives service. Heard finally by consent of the parties.

(2.) The petitioners are challenging the order dated 02/06/2017 passed by the learned Trial Court, by which an application filed by the petitioners for recall of the plaintiffs' witnesses PW3 and PW4, has been rejected on the ground that the suit is expedited by this Court.

(3.) The learned Counsel for the petitioners points out that the Advocate for the petitioners was unwell and a Medical Certificate was also produced. However, the prayer for recall was rejected only on the ground that the matter is expedited.