SARDAR DEORAO KRISHNARAO JADHAV Vs. SHANKARLAL

JUDGEMENT

(1.) THE petitioner without assigning satisfactory reason wanted to be examined on commission. The learned counsel for the petitioner has passed on the copy of the application which he had moved before the Court by the said prayer. Only 2 points were mentioned therein. Firstly, the witness was old and unable to attend the Court and secondly, he was ill. Surprisingly, he failed to produce any medical certificate to support the contention that the witness was actually ill. The learned counsel for the petitioner has not been able to tell me here also in this Court about the illness with which the witness was suffering, although, more than a year has been passed away.