QUEPEM MUNICIPAL COUNCIL Vs. SUSHANT R. SHIRWAIKAR

JUDGEMENT

(1.) Heard Mr. A. D. Bhobe for the appellants and Mr. H. D. Naik for the respondent no.1. Mr Bhobe points out that respondents no.2 and 3 have been served and in any case, at least for the purpose of this appeal they are not the contesting respondents.

(2.) Accordingly, this appeal is admitted and with the consent of the learned counsel for the parties the appeal is taken up for disposal forthwith.

(3.) The challenge in this appeal is to the order dated 08.03.2021 made by the learned District Judge, South Goa restraining the appellants from dispossessing the respondent no.1 of his business otherwise than by due process of law.