PARVATI MAHADEV HALDANKAR Vs. SANTOSH TUKARAM HALDANKAR

JUDGEMENT

(1.) HEARD Ms. Gawas, learned Counsel appearing for the Petitioners and Mr. G. Agni, learned Counsel appearing for the Respondent.

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

(3.) ON the other hand, Shri Agni, learned Counsel appearing for the Respondent, has supported the impugned Order and pointed out that the Petitioners had taken substantial period of time to file the written statements much beyond what is contemplated under Order VIII of the Civil Procedure Code. Learned Counsel further pointed out that the question of granting any discretion in favour of the Petitioners in such circumstances would not arise. However, it is not disputed that the adjournment sought for by the Petitioners was only for one day.