DHANAJAY NAGESH NAIK Vs. SUDAM GOPAL PEDNEKAR

JUDGEMENT

(1.) HEARD on the point of the admissibility of the Revision Application in respect of this Revision Petition against the Impugned Order dated 30.3.2011 passed by the North Goa District Forum. Gone through the records. The said Impugned Order is sought to be challenged on the ground that it is non -reasoned hand -written Order, devoid of any substance.

(2.) IT is averred in the memo of Petition that the Lower Forum while passing the impugned Order did not even consider the reply of the Petitioner herein dated 13.8.2010 filed in response to the then pending Execution

(3.) THE grievance of the Petitioner is that the lower Forum ought to have considered the said reply wherein it was submitted that the said Execution application pending before the Lower Forum was in itself bad in law being barred by Limitation and the Learned Forum ought to have considered all objections before passing the cryptic non -reasoned impugned Order dated 30.3.2011.