VASSUDEV G QUENIM Vs. BANDEKAR BROTHERS PVT LTD

JUDGEMENT

(1.) RULE by consent heard forthwith.

(2.) BY this writ petition, the plaintiff in Special Civil Suit No.1/2003 i.e. Vassudev G. Quenim, challenges the impugned Order dated 7-4-2004 passed by the Civil Judge, Sr. Division, at Bicholim, Goa. By the impugned Order, the learned trial Court has stayed the petitioners Special Civil Suit No.1/2003/A.

(3.) EARLIER, the following suits have been instituted by the respondents against the petitioner :