OMKAR Vs. RAKSHA

JUDGEMENT

(1.) This petition was admitted for final hearing vide order dtd. 9/1/2021.

(2.) The learned counsel for the petitioner Mr. A.S. Bhendarkar was extensively heard on 23/2/2021 and the hearing was adjourned to 25/2/2021 only to enable Mr. A.S.Bhendarkar to cite the relevant decisions. The learned counsel Mr. A.S.Bhandarkar was absent on 25/2/2021. The petition was then listed on 26/2/2021 and again the learned counsel Mr. A.S.Bhandarkar was absent.

(3.) Ultimately, Mr. A.S.Bhandarkar has appeared today. The learned counsel for the respondent is not appearing in the matter since last various dates of hearing.