BAJAJ AUTO FINANCE LIMITED Vs. RAMESH HARISHCHANDRA SINARI

JUDGEMENT

(1.) HEARD Shri Ryan Menezes, learned Counsel appearing for the Petitioners. None for the Respondents though served.

(2.) THE above Petition challenges the Orders passed by the learned Civil Judge, Junior Division, at Bicholim, dated 23.10.2008, whereby the Branch in charge of the Petitioner no. 1 has been ordered to be detained in civil imprisonment for not complying with the Decree dated 31.12.2003, passed against the Petitioners. By one Order, the learned Judge rejected the application under exhibit 11 whereby the Petitioners have pointed out that in compliance with the Decree, the Petitioners were delivering the scooter in a good condition. The next application has been filed at the instance of the Respondent, praying, inter alia, for detention of the Petitioners in civil imprisonment for not complying with the Decree.

(3.) THE Respondent though served, failed to remain present.