EDC LIMITED Vs. PENTHOUSE BUILDERS PVT LTD

JUDGEMENT

(1.) HEARD Mr. Pangam, learned Counsel appearing on behalf of the petitioner and Mr. Menezes, learned Counsel appearing on behalf of respondents no. 2 to 4. None present for respondent no.1.

(2.) IN terms of order dated 24/9/2013 passed by this court, respondents were already notified that the petition may be heard and disposed of finally at the admission stage.

(3.) RULE . Rule is made returnable forthwith. Mr. Menezes waives service of notice on behalf of the respondents no. 2 to 4. By consent heard forthwith.