DAKSH CHODANKAR Vs. CLEMENTINA PIRES

JUDGEMENT

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

(2.) Normally, this Court would have not interfered with the impugned order as the learned Tribunal has rightly found that there was a delay of about one year in seeking recall of the two witnesses, namely, AW-2 and AW-3 for cross examination on behalf of the petitioners. AW-2 is the Investigating Officer, while AW-3 is the Doctor, who examined the respondent/ claimant.

(3.) Mr. Costa Frias, the learned Counsel for the petitioners, on instructions, has restricted the relief only insofar as recall of the Investigating Officer (AW-2) is concerned. In other words, the petitioners are not pressing for recall of the Doctor (AW-3).