SHABEER MOHAMAD AENAPURE Vs. BHAIRAO SHRIPAD NATEKAR
LAWS(BOM)-2010-8-225
HIGH COURT OF BOMBAY (AT: PANAJI)
Decided on August 13,2010

SHABEER MOHAMAD AENAPURE Appellant
VERSUS
BHAIRAO SHRIPAD NATEKAR Respondents

JUDGEMENT

Britto N. A. , J. - (1.) Rule. By consent heard forthwith.
(2.) This is a tenant's writ petition and is directed against judgment/order dated 2-2-2009 of the learned Administrative Tribunal, Panaji.
(3.) Heard learned Counsel on behalf of the parties. Perused the records.;


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