ESCOLASTICA FELICIDADE CAROLINA MENEZES Vs. REMYGIO DMELOO

JUDGEMENT

(1.) Heard Mr. Costa Frias, learned Counsel appearing on behalf of the petitioners.

(2.) By order dated 08/02/2013, this Court had directed issuance of notice to the respondents making it clear that the petition shall be disposed of finally at the stage of admission. In spite of that though all the respondents, more particularly respondent no.1, are served, the respondents are absent.

(3.) By this petition, the petitioners have taken exception to the order dated 20/12/2012 passed by the learned Civil Judge, Senior Division, Margao whereby the application filed by the present petitioners in Regular Civil suit No. 260/2010/A for recalling PW1 has been rejected.