SHYAM M NAIK Vs. KRISHNA K KHEDEKAR

JUDGEMENT

(1.) HEARD Mr. Pangam, learned counsel appearing for the petitioners and Mr. P. Lotlikar, learned counsel appearing for respondents 1 to 8.

(2.) RULE. By consent heard forthwith.

(3.) ON 11.10.2010 the petitioners herein filed an application for adjournment on the ground that advocate Sawaikar who was representing them was ill. The same was objected to on behalf of the plaintiffs.