PHILFRAN TOURS AND TRAVELS SUJAY APARTMENTS THROUGH ITS PROPRIETOR, FRANCIS PEREIRA Vs. J P NUNES AND SONS TRANSPORT OPERATORS

JUDGEMENT

(1.) Heard Mr. Talaulikar, learned Counsel appearing for the Appellant and Mr. Ramani, learned Counsel appearing for the Respondent.

(2.) Admit, on the following substantial question of law :

(3.) Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondent, waives service.