CELINA VELHO ALMEIDA Vs. BHARATBUSHAN PUNDALIK HARMALKAR

JUDGEMENT

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

(2.) The impugned order is, hereby, set aside. The appellate authority shall decide the appeal afresh, after giving an opportunity to the petitioner to be heard in the matter.

(3.) The appellate Authority is directed to decide the matter within two months from the date the parties appear before it.