STATE OF GOA Vs. COMMUNIDADE OF BHATI

JUDGEMENT

(1.) These are applications seeking restoration of the First Appeal No.93 of 2017 and for condonation of delay in moving the application for restoration.

(2.) The record shows that this Court had condoned the delay in filing the appeal and, thereafter, on 1/8/2017, the appeal was admitted and hearing was expedited.

(3.) It appears that due to non payment of the process fees the appeal itself stood dismissed in view of the order dtd. 7/1/2019 passed by this Court.