CENTRAL BANK OF INDIA Vs. CIRILO VALES

JUDGEMENT

(1.) Learned Counsel for the petitioner seeks leave to delete respondent no.2. Leave granted, at the risk of the petitioner. Amendment to be carried out forthwith.

(2.) Heard Shri Sudin M.S. Usgaonkar, learned Counsel appearing for the petitioner and Shri C.A. Coutinho, learned Counsel appearing for respondent no.1.

(3.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondent waives service on rule.