ARIF IBRAHIM CHOUDHARI Vs. VAHIDA AYYAZ NAYAKWADI

JUDGEMENT

(1.) In view of the order passed on 05.01.2012 directing that this Writ Petition be disposed of finally at the stage of admission, Rule.

(2.) Mr.M.L. Patil, who has filed appearance on behalf of the contesting Respondent No.1, waives service. The Respondent Nos.2 and 3 have been duly served. No relief is claimed against them and equally against the Respondent No.4. As far as the Respondent Nos.5 and 6 are concerned, the Registry has reported that service is complete, but none has appeared on their behalf. The contest is really between Petitioner and Respondent No.1.

(3.) With the consent of parties, the Writ Petition is disposed of by this judgment.