BRAZ DIAS Vs. ANTHONY MASCARENHAS

JUDGEMENT

(1.) Heard Shri V. Rodrigues, learned Counsel appearing for the petitioner, Shri Harshad Arsekar, learned Counsel appearing for respondent no.3 and Shri M.S. Joshi, learned Counsel appearing for respondent no.4. Respondent no.1 though served failed to remain present.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Shri Harshad Arsekar, learned Counsel waives service on behalf of respondent no.3 and Shri M.S. Joshi, learned Counsel waives service on behalf of respondent no.4.

(3.) Notice was issued to the respondents for final disposal at the time of admission.