K. GANESHAN Vs. SHAMBU D. GAUNS

JUDGEMENT

(1.) HEARD Mr. Dessai, learned Counsel appearing on behalf of the petitioners and Mr. Karpe, learned Counsel appearing on behalf of the respondents.

(2.) RULE . Rule is made returnable forthwith. By consent, heard forthwith.

(3.) THE petitioners are the original plaintiffs whereas the respondents are the original defendants in the said Regular Civil Suit No.17/2006 pending before the learned trial Court. For the sake of convenience, the parties shall be referred to as per their designation in the said suit.