LAWS(BOM)-2012-5-35

RAJENDRA PANGAM Vs. PARESH B NAIK C/O SAI GARAGE NEAR POLYTECHNIC COLLEGE SANGUEM ROAD SANVORDEM KAODODA

Decided On May 02, 2012
RAJENDRA PANGAM Appellant
V/S
PARESH B.NAIK Respondents

JUDGEMENT

(1.) HEARD Shri Arun Bras De Sa, the learned Counsel appearing for the petitioner and Shri C.A. Ferreira, the learned Public Prosecutor appearing for respondent no.2.

(2.) THE above revision challenges the order passed by the learned Registrar dated 23/09/2011 whereby an application for special leave to appeal filed by the petitioner came to be dismissed as the office objections were not removed by the petitioner despite of opportunity given.

(3.) THE petition stands disposed of accordingly.