BAI RAJEMA ILUDDIN & 6 Vs. TAHIRUNISA ILMUDDIN

JUDGEMENT

(1.) Rule. Mr. Hriday Buch, learned advocate waives service of notice of Rule for the Respondent.

(2.) Heard Mr. Tolia, learned advocate for the Petitioners and Mr. Hriday Buch, learned advocate for the Respondent at length and perused the record.

(3.) Both the learned advocates have agreed to dispose of the matter finally as there is interim relief in favour of the Petitioners since 26.11.2013.