SUBIRAJ P. NAIK Vs. BABU SITARAM NAIK

JUDGEMENT

(1.) HEARD Shri V. P. Thali, learned Counsel appearing for the petitioners and Shri A. Gaonkar, learned Counsel appearing for the respondent nos. 1, 2, 7 and 8. At the outset, Shri V. Thali, learned Counsel appearing for the petitioners seeks leave to delete the names of respondent nos. 5 and 6 from the cause title. The names of respondent nos. 5 and 6 are deleted at the risk of the petitioners.

(2.) UPON hearing the learned Counsels, Rule. Heard forthwith by consent of learned Counsels.

(3.) NOTICE was issued to the respondents for disposal of the petition finally at the stage of admission. The remaining respondents though served failed to remain present.