AMIRA A RAZAQ Vs. MANGUESH R WAGLE

JUDGEMENT

(1.) HEARD learned counsel for both the parties.

(2.) RULE. Rule made returnable forthwith.

(3.) THIS petition under Article 227 of the Constitution of India is to seek directions to the effect that Regular Civil Suit No. 279/2000/ presently pending before the Court of Civil Judge Junior Division, 'd' Court, Panaji be placed for hearing and final disposal before any other Court of the Civil Judge Junior Division, Panaji and suitable directions be issued to dispose of the suit within time bound programme.