Prakash D. Naik, J.:— Not on Board. Production of Writ Petition is allowed at 3:00 p.m.
2. This petition was heard on 25 July, 2018 and the matter was closed for judgment. Papers are produced at the instance of respondent no. 1/complainant for tendering written submission on behalf of the said respondent. Copy of the said written submission is supplied to the counsel for the petitioner. Learned counsel for respondent no. 1 submits that the contents of this written submission are only in respect to the submissions which were advanced before this Court, when the matter was argued. It is submitted that the contents of this written submission are in consonance with the arguments advanced by both the parties and this written submission does not contain any new material on record.
3. However, learned counsel for the petitioner submits that the respondent is trying to bring new material/facts on record. The submissions which are recorded herein were not part of the reply, which was filed before the trial Court opposing the application preferred by the petitioner. It is submitted that the petitioners have raised questions of law, and, it was permissible to the petitioners only to make submission in that regard. Learned counsel for the petitioners raised objection for taking on record the written submission filed on behalf of respondent no. 1. It was also submitted by the counsel for the petitioners that the respondents did not chose to file reply to this petition.
4. Written submissions tendered by the petitioners mentions certain factual aspects and also the legal submissions. Both parties were heard extensively. I do not think that there is any impediment in taking on record the written submissions in the interest of justice, hence, the same is taken on record.
5. Since the written submissions are taken on record, learned counsel for the petitioners submits that he would like to file their short submission dealing with the facts and law referred to by respondent no. 1 in consonance with written submission. Petitioners are permitted to do so within a period of 10 days from today.