SITABAI KERBA DEOTARSE Vs. ANIL SAHEBRAO DEOTARSE

JUDGEMENT

(1.) Heard Mr. Barhate, learned Counsel for the petitioners; Mr. P. F. Patni, learned Counsel for respondent No. 1 and Mr. V. H. Dighe, learned AGP for respondent Nos. 5 to 7, respondent Nos. 2, 3, 4, absent, though served.

(2.) Rule. Rule is made returnable forthwith by consent of the parties concerned and heard finally.

(3.) This petition was taken up for admission before this Court on 9-8-2005 and this Court (Coram : S. C. Dharmadhikari, J. ) directed issuance of notice to respondent Nos. 1 to 4 within two weeks and further directed that the trial Court shall not proceed ex parte against defendant Nos. 4 to 10. The defendant Nos. 4 to 10 are the petitioners in the present petition. In other words, respondent Nos. 5 to 10 were not put to notice by this Court.