RAMESH VASSUDEV SARMALKAR Vs. SOCIEDADE VERLEKAR

JUDGEMENT

(1.) Heard Mrs. Agni, the learned Senior Advocate, who appears along with Ms. Jay Sawaikar, the learned counsel for the petitioners, and Mr. T. Pereira, the learned counsel for the respondent no.1-contesting respondent.

(2.) Mrs. Agni, the learned Senior Advocate for the petitioner points out that respondent no.1 is the contesting respondent and the other respondents are the relatives of the petitioners who will have no interest in opposing the relief applied for in this petition.

(3.) Accordingly, Rule is issued in this petition and the Rule is made returnable forthwith with the consent of the learned counsel for the parties.