BRUNO NORONHA Vs. MICHAEL TONY FERNS

JUDGEMENT

(1.) HEARD Shri R. Rao, learned Counsel appearing for the petitioners and Ms. A. Fernandes, learned Counsel appearing for the respondent. Rule.

(2.) MS . A. Fernandes, learned Counsel appearing for the respondent.

(3.) THE above petition challenges both the orders dated 02.03.2012 passed by the learned Ad -hoc Civil Judge Senior Division, Mapusa, disposing of the applications dated 03.01.2012 filed by the petitioners as well as the respondent. The application of the petitioners was for extension of time to file the written statement whereby the application filed by the respondent was to preclude the petitioners from filing written statement, the written statement was not filed within the time prescribed.