RAVINDRA TUKARAM GAONKAR Vs. TULSHIDAS VASSUDEO GAVDE

JUDGEMENT

(1.) HEARD Shri P. Talaulikar, learned Counsel appearing for the petitioners and Shri A. D. Bhobe, learned Counsel appearing for the respondent nos. 1 to 5. Rule. Heard forthwith by consent of learned Counsels.

(2.) THE learned Counsel appearing for the respondent nos. 1 to 5 waives service.

(3.) SHRI Bhobe, learned Counsel appearing for the respondents has pointed out that the petitioners have been seeking adjournments on false and illusory grounds and delaying the matter and as such no discretion be exercised in favour of the petitioners herein. The learned Counsel has further submitted that even on the said date, the petitioners were specifically informed that they should proceed with their evidence and despite of the said direction, the petitioners have failed to lead any evidence on the said date. The learned Counsel as such submits that the petition deserves to be rejected.