DEKON ENTERPRISES Vs. JOEMA MONTEIRO AND OTHERS

JUDGEMENT

(1.) Heard Shri A.D. Bhobe, learned Advocate for the petitioner and Shri P. Kholkar, learned Advocate for the respondents.

(2.) Rule. Shri P. Kholkar, learned Advocate waives service on behalf of the Respondents.

(3.) This petition takes exception to the order dated 18/03/2017 pursuant to which the learned trial Court dismissed the application of the petitioner seeking leave to produce secondary evidence of a notarized copy of the statement of accounts.