IAN PATTON MACWHANNOL Vs. DELPHIN MENEZES

JUDGEMENT

(1.) AT the outset, the learned counsel appearing for the petitioner seeks leave to delete the names of the respondent nos. 2 to 6 from the above petition. The names of the respondent nos. 2 to 6 stand deleted at the risk of the petitioner. Amendment to be carried out forthwith.

(2.) HEARD Shri J. J. Mulgaonkar, learned Counsel appearing for the petitioner and Shri Nigel Da Costa Frias, learned counsel appearing for respondent no.1.

(3.) THE learned counsel appearing for the respondent no.1 waives service.