DEEPAK MATHUR Vs. ST. ANTHONYS TIMBERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final disposal at the admission stage itself.

(2.) Though all office objections are removed, the matter is still on the filing number. The office is directed to register it immediately and issue regular number before showing it as disposed of.

(3.) Heard the learned Senior Advocate Mr Kantak appearing along with Mr Supekar Ms Coutinho, Mr Simoes and Ms Kholkar for the Petitioners and Mr Zaveri who appears along with Mr Govekar and Mr Kamulkar for Respondent No.1.