YUSUF J. DAYATAR Vs. BALKRISHNA W. KULKARNI

JUDGEMENT

(1.) The above Interim Application is filed seeking the following reliefs:-

(2.) The learned counsel appearing on behalf of the Respondent and who is proposed to be added as Defendant No.3, has fairly stated that the Respondent has no objection if it is joined as Defendant No.3. In these circumstances, it is ordered that the Respondent to the Interim Application shall be joined as party Defendant No.3 in the cause title of the Plaint. The amendment shall be carried out within a period of one week from today and the amended copy of the Plaint shall be served on the newly added Defendant immediately thereafter.

(3.) The Interim Application is disposed of in the aforesaid terms. However, there shall be no order as to costs.