ROOPALI SUNIL LOTLIKAR Vs. RATNEM VISHNU KAMAT

JUDGEMENT

(1.) Heard Mr. Prasheen Lotlikar for the applicants and Ms Marie Rosette Pereira for respondent no.2.

(2.) The delay in instituting this revision application is yet to be condoned. The delay is of 390 days.

(3.) There are some issues of service on the respondents and therefore, the matter is delayed. Accordingly, Mr. Lotlikar was requested to address the Court on the merits of the revision application because, if it was found that the revision lacked merits, there was no point in spending additional time serving the respondents.