HIRALAL AND COMPANY Vs. A.K. DAS

JUDGEMENT

(1.) Heard Mr. G.K. Sardessai, learned Counsel for the petitioners and Mr. Mahesh Amonkar, learned Counsel for the respondents.

(2.) Rule. Rule made returnable forthwith. Learned Counsel for the respondent waives service. By consent and at the request of the learned Counsel appearing for the parties, petition is disposed of at the admission stage.

(3.) The petitioner prays for quashing of the order of process dtd. 28/3/2019 in proceeding no.2651/AOA/DWA/2018 dtd. 20/10/2018, on the file of the learned Judicial Magistrate First Class, Vasco Goa.