COMUNIDADE DE BALI Vs. PRABHAKAR MUKUND QUENIM

JUDGEMENT

(1.) HEARD Mr. Coutinho, learned Counsel appearing on behalf of the petitioner and Mr. Usgaonkar, learned Counsel appearing on behalf of the respondent.

(2.) RULE . Rule is made returnable forthwith. By consent, heard forthwith.

(3.) BY this petition, the petitioner has taken exception to the order dated 23/10/2012 passed by the learned President of the Administrative Tribunal, Goa in Tenancy Revision Application No. 26/2009.