JAGDISH YESHWANTRAO Vs. JAGDEEP YESHWANTRAO

JUDGEMENT

(1.) Heard Mr Rohit Bras De Sa for the petitioners and Mr Thali for respondent no.1 (contesting respondent).

(2.) Mr De Sa states that the above position was made clear on 19/8/2019 and based upon the same this Court issued notice only to respondent no.1. Accordingly, leave is now granted to delete the other respondents. Mr De Sa states that amendment will be carried out forthwith.

(3.) Rule. The rule is made returnable forthwith with the consent of the learned Counsel for the parties.