TIMBLO MINERALS PRIVATE LIMITED Vs. MARIO MINGUEL MASCARENHAS

JUDGEMENT

(1.) HEARD Shri A.N.S. Nadkarni, learned Senior Counsel appearing for the Petitioners, Shri J.E. Coelho Pereira, learned Senior Counsel appearing for the Respondent nos. 1 to 12, Shri Kotwal, learned Counsel appearing for the Respondent no.13, Shri Zaiwalla, learned Senior Counsel appearing for the Respondent no. 14 and Shri M.S. Sonak, learned Counsel appearing for the Respondent no. 15. Rule. Heard forthwith with the consent of the learned Counsel appearing for the parties. Learned Counsel appearing for the Respondents waive service.

(2.) THE above Petition challenges the Order passed by the learned Civil Judge, Senior Division at Quepem dated 14.02.2012, whereby an application filed by the Petitioner for an adjournment to advance their oral submissions in respect of application for temporary injunction pending before the learned Judge in Special Civil Suit no. 20/2010/A came to be dismissed.

(3.) SHRI J.E. Coelho, learned Senior Counsel appearing for the Respondent nos. 1 to 12, points out that though he has adopted the submissions of the learned Counsel appearing for the Respondent nos. 13 and 14, nevertheless, in case any new submissions are advanced affecting the rights of the said Respondents, they are entitled to rebut such submissions.