SCHOOL ANJUMAN NOORUL ISLAM, REP. BY ITS SECRETARY, SHAIKH MHAMMED IQBAL Vs. JOAO DE ANDRADE E SOUZA (DEC) REP. BY HIS LRS., DR. LUIS S. A. E. SOUZA (DEC) REP. BY HIS LRS

JUDGEMENT

(1.) By this application, the applicant(original plaintiff) is seeking issuance of fresh notice to the respondent no.1(b) whose latest address is stated in paragraph 6 of the application. There is a prayer made for service on the respondent no.1(f) by publication in local daily, but the said prayer is not pressed in view of the fact that Ms. K. Betquekar, learned counsel already appearing for respondent no.1(e) has instructions to appear for respondent no.1(f) as well.

(2.) Hence, present application is disposed of permitting the applicant/original petitioner to serve notice on the respondent no.1(b) on the address given in paragraph 6 of the application. Accordingly, issue fresh notice to the respondent no.1(b) on the latest address returnable on 30/11/2021.

(3.) As noted above, Ms. K. Betquekar, has instructions to appear and she waives notice for the respondent no.1(f).