LAWS(BOM)-2008-4-204

MORMUGAO MUNICIPAL COUNCIL Vs. VINAYAK SHENVI

Decided On April 02, 2008
MORMUGAO MUNICIPAL COUNCIL Appellant
V/S
VINAYAK SHENVI Respondents

JUDGEMENT

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

(2.) AFTER hearing the matter for some time, I think it appropriate in the interest of justice to pass the following order.