BENEDITO COSTA Vs. SEBASTIAO FERNANDES

JUDGEMENT

(1.) Heard Mr. Usgaonkar, learned counsel for the Petitioners, Mr. G. Teles, learned counsel for Respondent Nos. 1(b), (c), (g), and (h) and Ms. A. Shaikh, learned counsel for Respondent No.1(a).

(2.) Mr. Usgaonkar, learned counsel for the Petitioners states that all the Respondents are served. Having regard to the issues raised, it is only appropriate that this petition is finally disposed of. Accordingly, the rule is issued and the same is made returnable forthwith at the request and with the consent of the learned counsel for the Respondents who are the contesting Respondents.

(3.) The challenge in this petition is to the orders dtd. 15/1/2018 and 14/2/2018 by which the learned Trial Judge has rejected the Petitioners' application for striking off the issue Nos. 1 to 5 as cast by order dtd. 10/6/1997.