SUMERMAL MISHRIMAL BAFNA Vs. SURENDRA BABULAL MEHTA

JUDGEMENT

(1.) By this interim application, applicant is seeking to add the brothers of the original defendant as parties to the present petition as contained in the schedule annexed thereto.

(2.) Mr. Apte, learned Senior Counsel submits that amendment is formal in nature as consent terms have been entered into today for resolving the entire dispute. Mr. Das, learned Counsel for the Respondents has no objection if the application is allowed.

(3.) Having heard the learned Counsel for the parties and having perused the application, the application is allowed in terms of prayer clause (a) of the application. Let the amendment be carried out forthwith.