PRAJWAL S. KUMAR Vs. PULLANDAYA DAIVASTHANA TRUST

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners. The learned counsel for the respondents have consistently remained absent, though the matter has been listed before the Court on several occasions.

(2.) IN fact, since the learned counsel for the respondents remained absent when the matter could have been disposed of earlier, it was listed for final hearing in the expectation that the counsel would appear. Since the counsel has failed to appear, the matter is addressed on merits after hearing the learned counsel for the petitioners.

(3.) HOWEVER , it transpires that the executing Court has changed its view and on 30.7.2012, held thus: