AMALAGIRIS Vs. GENERAL NICE MINERAL TRADING PVT LTD.

JUDGEMENT

(1.) Heard Mr. Godinho, learned Counsel appearing on behalf of the petitioners and Mr. Grover, learned Counsel appearing on behalf of the respondents.

(2.) Rule. Rule is made returnable forthwith. The learned Counsel for the respondent waives service of notice. By consent, heard forthwith.

(3.) By this petition, the petitioners have prayed for quashing and setting aside the order dated 30/10/2013 passed by the learned Civil Judge, Senior Division at Panaji ('trial Court') in Special Civil Suit No. 32/2013/A.