MUKUNDA RAMBHAU NAGPURE Vs. GANESH NATTHUJI WARBHE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners.

(2.) At the outset, it is stated by the learned counsel for the petitioners that although there appears to be a caveat on behalf of the respondent in the present matter, the record shows that the caveat was filed yesterday i.e. 11/03/2020 and the notices regarding the same were dispatched by the learned counsel for the caveator to the petitioners yesterday, which were yet to be received and hence, this writ petition came to be circulated in the absence of furnishing copies to the caveator.

(3.) It is submitted on behalf of the petitioners that due to extreme urgency, this petition may be considered for admission.