SIMPLEX INFRASTRUCTURES LTD Vs. GOA STATE INFRASTRUCTURAL

JUDGEMENT

(1.) ON 26. 10. 2007, this Court had directed issuance of notice and further observed that the petition would be disposed of finally at the admission stage.

(2.) HENCE, Rule. The respondents waive service. By consent of the parties, rule is made returnable forthwith.

(3.) THE petition challenges the order dated 29th September, 2007 passed by the District Judge-I, Panaji in Miscellaneous Civil appeal No. 76/2005. Whereunder the learned District Judge has quashed and set aside the order dated 28. 6. 2005 in Civil Miscellaneous application No. 124/2005 in Regular Civil Suit No. 43/2005. As a result of the order of the District Judge, an application for temporary injunction filed by the petitioner plaintiff in the above suit has been dismissed.