QUADRICON P LTD Vs. MAXI D SOUZA

JUDGEMENT

(1.) HEARD Mr. J. P. Cama, the learned senior counsel for the appellants and Mr. P. S. Chavan, the learned counsel for respondent nos. 1 to 15.

(2.) ADMIT. Returnable forthwith.

(3.) MR. P. S. Chavan, the learned counsel waives service for respondent Nos. 1 to 15. Service on respondent No. 16 is dispensed with being formal party. We also dispense with the paper books.