RAVALNATH BUILDERS Vs. SEBASTIANA ESCOLASTICA BEATRIZ NUNES MENDONSA

JUDGEMENT

(1.) HEARD Shri A. R. Kantak, learned Counsel appearing for the petitioner and Shri M. B. Da Costa, learned Senior Counsel appearing for the respondent. Rule. Heard forthwith by the consent of the learned Counsels.

(2.) SHRI J. A. Lobo, learned Counsel waives service on behalf of the respondent. After hearing the matter for some time, the following order is passed by consent. It is submitted by Shri Kantak, learned counsel appearing for the petitioner that Shri Ramani, who was appointed as a Commissioner has disclosed his inability to go on with the commission.