BANDEKAR BROTHERS PRIVATE LIMITED Vs. V G QUENIM

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The above writ petitions filed by two sets of petitioners take exception to the order dated 6.6.2009 passed by the learned Civil Judge Senior Division, Panaji, by which order the applications under Order XXXIX, Rule 2A and Order XXXIX, Rules 2 and 7 filed by the petitioners in Writ Petition No. 600/2009 and other three companion matters came to be dismissed while the applications under Order XXXIX, Rule 11 came to be granted and the defences of the petitioners in Writ Petition No. 558/2009 and three comPanion matters came to be struck off.

(3.) The facts which are relevant for the adjudication of the above two sets of writ petitions can briefly be stated thus :