BABAJI DHARMU NAIK Vs. VASUDEV SAVLO NAIK

JUDGEMENT

(1.) Heard Mr. Nitin Sardessaai, the learned Counsel for the Petitioners. On 13 th November, 2009, this Court issued notice to the respondents for final disposal of the writ petition at admission stage. Although the respondents have been served, they have chosen not to put in appearance. In view of the order dated 13th November, 2009 the petition is being finally disposed of. Hence Rule.

(2.) By this petition, the Petitioners are challenging the order dated 14th September, 2009 passed by the learned Civil Judge, Senior Division, Ponda, passed in Regular Civil Suit no. 122/97/A dismissing the applications seeking condonation of delay to bring the legal representatives of plaintiffs no.1 and 5 on record.

(3.) The facts leading to filing of the present petition are as under: