PREMANAND GAJANAN NAIK Vs. SANTOSH PRABHAKAR NAIK

JUDGEMENT

(1.) HEARD Mr. Lawande, learned counsel for the petitioner and Mr. Bhobe, learned counsel for respondents no. 2 and 4.

(2.) IN the present petition, initially all the respondents no. 1 to 6 were duly served with the notices before admission. However, the respondents no. 1, 3, 5 and 6 chose to remain absent. In view of the statement made by the learned Counsel for the petitioner, that the respondents no. 1 and 6 are the only contesting parties, and in spite of service, the said respondents remained absent, by order dated 24th August, 2012, notices were ordered to be issued to the respondents no. 1 and 6 of final disposal. Such notice of final disposal has been served on the respondents no. 1 and 6 but they are absent, though several opportunities were given.

(3.) BY this petition, the petitioner has sought the following relief: