STATE OF GOA Vs. INOX LEISURE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The learned counsel for the parties agree that the issues involved in both these appeals are one and the same and accordingly consent to the disposal of these two appeals by a common judgment and order.

(3.) First Appeal No.207 of 2008 is directed against the judgment and decree dated 30th April, 2008 made by the learned District Judge, North Goa, Panaji in Civil Suit No.57/2007, instituted by the Respondent-Inox Leisure Limited (ILL).