JAYANTILAL N. SHAH Vs. NAGARATHNA MURTHY

JUDGEMENT

(1.) This writ petition is filed in the following circumstances.

(2.) The learned Senior Advocate, Shri S.S.Naganand, appearing for the counsel for the petitioners would contend that the very application of the respondents was misconceived, having regard to the fact that the plaintiff has not claimed any relief as against the applicants.

(3.) The learned counsel for the respondents, on the other hand, seeks to justify the impugned order and would contend, that it is significant to note that the plaintiff has not sought to question the impugned order and therefore, the present petition filed by the defendants is not maintainable.