LAWS(BOM)-2016-7-276

COMMUNIDADE OF PILERNE Vs. COMMUNIDADE OF SANGOLDA

Decided On July 21, 2016
COMMUNIDADE OF PILERNE Appellant
V/S
Communidade Of Sangolda Respondents

JUDGEMENT

(1.) Heard.

(2.) Admit.

(3.) Shri Jose Filipe Melo, learned Advocate waives service of notice on behalf of the respondents.