MORMUGAO PORT AUTHORITY Vs. LALITA A. KANKONKAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of learned counsel for the parties, the matter is finally heard and disposed of.

(3.) This petition takes exception to order dtd. 10/12/2018, dismissing an Execution Application filed by the Petitioners, who are the Decree Holders in Execution Application No. 21/2013, before the Civil Judge Senior Division at Vasco Da Gama.