S M MANJREKAR Vs. VINCENT ROSARIO FERNANDES

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THE petitioner is a defendant in the suit, filed by the respondent-plaintiff. In fact, an order passed by the petitioner while functioning as an Administrator of the Communities is sought to be set aside in the suit.

(3.) THE petitioner-defendant No.5 applied for better particulars about identity of the political person at whose instance she alleged to have passed that order. In reply to this application, the respondent No.1 disclosed the name of one Micky Pacheco, who was then a Minister in the Government.