DATTATRAYA Vs. MOHAN

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) THIS Court had issued notice to the respondents on 22/10/2013. While doing so, ad -interim stay to the further proceedings in RCS No.121/2009 was granted. Record indicates that respondent No.1, who is the contesting party, being the original plaintiff, was served on 22/11/2013. Learned Advocate Mr.H.U.Dhage has appeared on behalf of respondent Nos. 2 and 3.

(3.) EVEN on 24/09/2014, respondent No.1 continued to remain absent. The matter was adjourned yet again and was posted on 26/09/2014. Even on the said date, respondent No.1 remained absent and continues to remain absent even today. It is, in these circumstances, that this petition is being heard finally at the stage of admission.