ANTONIO MENEZES Vs. VITHOLA SHAMBA SHETYE

JUDGEMENT

(1.) Heard Mr. Sardessai, learned Counsel appearing on behalf of the petitioner and Mr. Tari, learned Counsel appearing on behalf of respondents no. 3, 4 and 5.

(2.) Rule. Rule is made returnable and heard forthwith.

(3.) By this petition filed under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the order dated 28/06/2013 passed by the learned Civil Judge, Senior Division, Bicholim in Civil Miscellaneous Application No. 28/2012/A filed by respondents no. 3, 4 and 5 in Regular Civil Suit No. 3/1979/A.