MOHAMMAD RAFIK SHAIKH Vs. MOSSIM SHAIKH

JUDGEMENT

(1.) Heard Mr J. A. Lobo, learned counsel for the Petitioner.

(2.) Mr Lobo points out that the Respondents have been served, but today, there is no appearance on behalf of the Respondents. Mr. Lobo points out that on 31/7/2019, Respondent No.1 was personally present and had sought time to engage an Advocate. This is reflected in the order dtd. 31/7/2019. The office endorsement shows that no Vakalatnama was filed by any Advocate on behalf of Respondent No.1.

(3.) By order dtd. 19/6/2019, this Court had issued notice to the Respondents for final disposal. Accordingly, the petition is taken up for final disposal.