LAWS(BOM)-2014-8-200

RAMESH GANESH SAKHALKAR Vs. NARAINA RAMANATH MAUZO

Decided On August 12, 2014
Ramesh Ganesh Sakhalkar Appellant
V/S
Naraina Ramanath Mauzo Respondents

JUDGEMENT

(1.) HEARD Shri Sudesh Usgaonkar, learned Counsel appearing for the Petitioner and Shri Raunaq Rao, learned Counsel appearing for the Respondent.

(2.) THE above Writ Petition, inter alia, challenges an Order passed by the learned Civil Judge, Senior Division, at Margao, dated 20.04.1998, whereby the suit filed by the Petitioner came to be dismissed for non -prosecution.

(3.) IN the meanwhile, a Counter Claim also filed by the Respondents in the said suit was also dismissed for non -prosecution by an Order dated 30.03.2002.