PANDURANG G. NAIK GAUNEKAR Vs. NILKANT PARSHURAM MARATHE

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties.

(2.) Rule. Rule is made returnable forthwith. Learned Counsel for the respondents waive service of notice. By consent, heard forthwith.

(3.) By this petition, the petitioner has prayed to quash and set aside the order dated 06/11/2013 passed by the learned Civil Judge, Senior Division, 'A' Court, Ponda on an application filed by the petitioners in Regular Civil Suit No. 99/2012/A for condonation of delay in filing the written statement and counterclaim beyond the period of 90 days and to allow the said application dated 17/04/2013 and consequently, to take on record the said written statement and counterclaim.