MAJID AHMEDBHAI OOMERBHOY Vs. RASHID SATTAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THIS Company Application survives only insofar as relief claimed in terms of prayer clause (b). This is so because the property in question, as is prayed in prayer clause (a) has already been sold. Two points arise in the present Application, viz.

(3.) NONE appears for the Applicants when the matter is called out. Ordinarily, I would have preferred to dismiss the Application on the ground of default. However, I find substance in the plea taken on behalf of Respondent No.1 that the relief as claimed in the Application, which survives for consideration, if accepted, would enure to the benefit of the Company, for which reason, even if Applicants are not represented, the question raised in the Application be decided at the instance of Respondent No.1.