LAWS(BOM)-2012-6-68

SHIVRAM RAOJI PARCENKAR Vs. SUBHASH PANDHARI NAIK DESAI

Decided On June 14, 2012
SHIVRAM RAOJI PARCENKAR Appellant
V/S
SUBHASH PANDHARI NAIK DESAI Respondents

JUDGEMENT

(1.) HEARD Shri Shivan Dessai, the learned Counsel appearing for the petitioners and Shri M. P. Almeida, the learned Counsel appearing for the respondents.

(2.) RULE. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the respondents waives service.

(3.) ON the other hand, Shri M.P. Almeida, the learned Counsel appearing for the respondents fairly did not dispute that the petitioners are also claiming relief under Article 2309 of the Portuguese Civil Code, but however, submitted that issue no.4 covers the said aspect. The learned Counsel, as such, submits that no interference is called for in the impugned order.