PHILOMENA D' SOUZA Vs. JOHN JANUS BARRETO

JUDGEMENT

(1.) Heard Shri Anthony D' Silva, learned Counsel appearing for the Petitioner and Shri Mulgaonkar, learned Counsel appearing for the Respondent.

(2.) Rule. Heard forthwith with the consent of the learned Counsel appearing for the respective parties. Learned Counsel appearing for the Respondent waives service.

(3.) The above Petition challenges an Order passed by the learned Civil Judge, Senior Division, at Mapusa, in Special Civil Suit no. 43/10/A, whereby an application filed by the Petitioner to deposit the licence fee during the pendency of the suit came to be dismissed.