TEOFILO D’SOUZA Vs. ANANT PANSEKAR

JUDGEMENT

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

(2.) On the basis of a complaint filed by the petitioner, an inquiry is initiated before the State Registrar cum Notary Service, against the respondent no. 1. Admittedly, there was also a police complaint filed and an FIR was registered. Ultimately, 'A' final summary report was filed by the investigating agency, before the learned Magistrate being Case No. FR/15/16-A of P.S. Old Goa. The 'A' final summary report is pending acceptance before the learned Magistrate.

(3.) Before the Registrar, the respondent produced the 'A' final summary report, which production has been allowed. When the petitioner sought to produce the reply filed before the learned Magistrate, opposing the acceptance of the final summary report, before the competent authority, the competent authority by order dtd. 6/12/2017 has refused the production of the same, which order is subject matter of challenge in this petition.