MARIA CLAUDINA D SOUZA Vs. SAYED AMANULLAH

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith and is heard by consent.

(2.) THIS petition is arising out of order dated 4. 8. 2008 passed by Administrative tribunal of Goa, in Misc. Application No. 74/2003/ in Eviction Appeal (Un-Reg. ).

(3.) THE Tribunal has dismissed the application for condonation of delay in appeal on the ground of failure to take steps i. e. in default.