MARIA ANGELA HONORIA Vs. HELEN LOBO

JUDGEMENT

(1.) BOTH the learned Counsel i. e. the learned Counsel for the petitioner and the learned Counsel for the respondents tendered Minutes of the Order dated 06. 11. 2009 which are signed by the respective Counsel. They seek the disposal of the above Petition in terms of the said Minutes restricted to Survey no. 46/11 of Soccoro Village.

(2.) THE Petition is accordingly disposed of in terms of the said minutes of Order.

(3.) RULE accordingly stands disposed of.