MICHAEL GABRIEL Vs. DATTARAM KASHIRAM AMBRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The learned counsel for the respondents waives service. Heard finally by consent of the parties.

(3.) The challenge in this petition, is to the order dated 23/10/2019 passed by the learned Small Causes Court at Mumbai in MARJI/328/2019. By the said order, all that the Small Causes Court has done, is to issue a notice to the respondents therein (the original plaintiff and the defendant No.2).