AIRES RODRIGUES Vs. AMONCAR CLASSIC CATERERS

JUDGEMENT

(1.) Heard Mr. Aires Rodrigues, the Petitioner in person, Mr. Nikhil Pai for Respondent No.1 and Mr. Pravin Faldessai, Additional Govt. Advocate for Respondent No.2.

(2.) The presence of Respondent No.3 is really not necessary for disposal of this Petition. In fact, Respondent No.3 ought not to have been impleaded a party to this Petition.

(3.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.