LAWS(BOM)-2007-4-225

SHANKAR YESSO FAL DESAI Vs. ABEL ALMEIDA

Decided On April 05, 2007
SHANKAR YESSO FAL DESAI Appellant
V/S
ABEL ALMEIDA Respondents

JUDGEMENT

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

(2.) AFTER hearing the matter for sometime, the following order is passed by consent :