ABDUL RASHID BEIG Vs. ABDUL WAHAB BEIG

JUDGEMENT

(1.) GODINHO , learned Counsel appearing for the petitioner. None for the respondents, though served.

(2.) RULE . Heard forthwith with the consent of the learned Counsel.

(3.) THE respondents were issued notice for final disposal at the stage of admission and they failed to remain present even on the last date when the matter was called out on 19/01/2012. Thereafter, the matter came to be posted today. None present for the respondents even today.