EZEKIEL METHODIST SCHOOL Vs. GOA MEDICAL COLLEGE

JUDGEMENT

(1.) Heard. Perused petition and the annexures therewith.

(2.) Rule, made returnable forthwith. Respondents waive service of the Rule. Taken up for final hearing by mutual consent.

(3.) Parties concurr that the impugned order passed in Civil appeal no. 2/2009 by the Learned District Judge, II Panaji on 31.7.2009, could not have been passed as the Learned District Judge, II Panaji was not designated Judge as the Principal District Judge, North Goa, District and therefore had no jurisdiction to take up the appeal. The impugned order is set aside. Appeal is remanded to the Principal District Judge, North Goa District, Panaji for disposal according to the law.