RAJARAM M CAISUKAR Vs. ST JOSEPH CHAPEL

JUDGEMENT

(1.) Heard Shri A. D. Bhobe, learned Counsel appearing for the Petitioner and Ms. Susan Linhares, learned Addl. Government Advocate for the Respondent At the outset, Shri Bhobe, learned Counsel appearing for the Petitioner, seeks leave to delete the name of the Respondent no. I as no reliefs are sought in the above Petition against the Respondent no. 1. Leave granted. The name of the Respondent no. 1 stands deleted from the cause title at the risk of the Petitioner.

(2.) Rule. Heard forthwith with the consent of the learned Counsel appearing for the parties. Learned Counsel appearing for the Respondent nos. 2 and 3, waive service.

(3.) The above Petition challenges the Order dated 08.02.2012, passed by the learned District Judge-I, North Goa, at Panaji, whereby, the application under Section 80(2) of the Civil Procedure Code, came to be rejected.