SAMBHAJIRAO NARAYAN DESAI Vs. BALAKRISHNA PANDURANG DESAI

JUDGEMENT

(1.) On going through the order sheet, this court finds that although learned counsel Sri.M.G.Nagnuri who was on record for the petitioners had passed away, nevertheless, learned counsel Smt.S.V.Deshpande also held vakalath for the petitioners along with Sri.M.G.Naganuri and therefore, at the request of the learned counsel Smt.S.V.Deshpande the matter was adjourned by order dtd. 24/2/2021. On the next date of hearing, when the learned counsel for the petitioners did not appear, this court directed issuance of court notice to the petitioners.

(2.) As per the report received from the Senior Civil Judge, Athani, petitioner Nos.1, 3, 6, 8, 11, 13 and 15 are served personally. Petitioner Nos.5 and 7 are reported to have died. Petitioner Nos.9, 10, 12, 14, 16-18, 22 and 23 were served through adult service. Nevertheless, there is no representation for the petitioners.

(3.) No useful purpose would be served by keeping this matter pending.