SERTORIO S FACHO Vs. FERNANDO JORGE COLASO

JUDGEMENT

(1.) Heard the petitioner in person and Ms. T. Colaco, learned counsel for the respondent.

(2.) Rule. By consent heard forthwith.

(3.) The grievance made by the petitioner in the petition is that inspite of the order passed by this Court on 25.04.2008 giving liberty to the petitioner to withdraw the Regular Civil Suit No.7/2005/A filed by the petitioner against the respondent before the Civil Judge, Senior Division, Panaji, the application dated 30.04.2008 filed by the petitioner seeking withdrawal of the suit has not yet been decided.