PUNDALIK GANGADHAR SINAI Vs. SHANKAR GOPAL BHANDARI

JUDGEMENT

(1.) Heard Mr Shivan Desai with Mr A. Sardessai and Ms T. Menezes for the petitioners. Mr S.S. Kantak learned Senior Advocate, appears with Mr Parikshit Sawant, Mr Preetam Talaulikar, Mr Simoes Kher, Ms Neha Kholkar and Ms Saicha Desai for respondent nos.1(a) to 1(i).

(2.) Rule. The rule is made returnable immediately with the consent of and at the request of the learned Counsel for the parties. Learned Counsel for the respondent nos.1(a) to 1(i) waive service.

(3.) This petition was dismissed by the coordinate Bench (Coram: C.V. Bhadang, J.) vide judgment and order dtd. 24/8/2016. However, the petitioners instituted Civil Application (Review) No.30/2016 and the same was allowed by order dtd. 26/11/2019 (Coram: C.V. Bhadang, J.). Consequently, this Writ Petition was restored and directed to be placed for admission. After the matter was posted for admission, orders were made to list the matter for final disposal at the admission stage.