RAMCHANDRA OR RAGHUNATH DEVASTHAN Vs. RAMCHANDRA ANANT GARDE

JUDGEMENT

(1.) COUNSEL on behalf of the petitioner states that respondents nos. 22 and 23 are presently residing at Ponda and that new addresses will be given within a period of 10 days. On addresses being given, let fresh notice be issued to them returnable on 28/07/2010. Shri Kansar makes a statement that he will appear for respondents nos.9,10,11 & 12. The respondent no.13 is already served. Respondents nos.14 & 15 also have been served. So also respondents nos.16 & 17. Respondents nos.20(a) to 20(d) have been served. Respondents nos.21 onwards do not appear to have been served. Petitioner to verify the service of the said respondents and take steps within the said 10 days and in case steps are taken let notices be issued to the said respondents returnable on 28/07/2010.