MOHAMMED RAFIC Vs. MARIO H. FERNANDES AND ORS.

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. The learned Counsel for both the respondents waive service for the respondents. Heard finally with consent.

(2.) BY this petition, the petitioner / accused, is challenging the order issuing warrant of attachment of his flat.

(3.) FEELING aggrieved, the petitioner is before this Court.