JAIRAM I DIALANI Vs. STATE OF GOA THROUGH

JUDGEMENT

(1.) HEARD Mr. Malkarnkar, learned Counsel for appellant and Mr. Vahidulla, learned Additional Government Advocate for respondent nos.1 to 3. Respondent no.4 stands deleted.

(2.) APPEAL from Order No.90/2007 has been preferred by the plaintiff in Civil Suit No.2/2007 pending before the District Judge, South Goa, Margao challenging the order dated 30th June, 2007 by which the application for injunction filed by the plaintiff was dismissed.

(3.) IN view of the statement made by the appellant, it would be appropriate to dispose of the appeal and direct the trial Court to dispose of Civil Suit No.2/2007 expeditiously since affidavit-in-evidence on behalf of the plaintiff has already been filed in the trial Court.