JAYSHREE DATTA MALIK Vs. ANA HERMINIA QUARDROAS PEREIRA

JUDGEMENT

(1.) Rule. Rule, made returnable forthwith. Heard finally.

(2.) By the order passed by this Court on 08/10/2015, a notice was issued to the respondents and it was the notice for final disposal of the writ petition. As per the endorsement made in the rojnama of this petition on 29/01/2016, it is seen that service upon respondent nos.1 and 2 has been completed. On 12/02/2016, when this writ petition was on board of matters listed for admission and/or disposal at admission stage, the respondent no.3 was present through his learned Senior Counsel and made a statement that he had no role to play in the matter and, therefore, no submission would be made by him. On that date, the respondent nos.1 and 2, however, were absent, though duly served and this fact was noted by this Court by passing an order on that date. A further opportunity was given to the respondent nos.1 and 2 and that is how, this matter has been listed today for disposal at admission stage.

(3.) I have heard learned Counsel for the petitioner. Respondent no.3 has already stated that he would not be making any submission in the matter. Respondent nos.1 and 2 are once again absent. Sufficient opportunity has been given to them. But, same has not been availed of by these respondents. In the circumstances, this Court is now proceeding in the matter after hearing the arguments of learned Counsel for the petitioner and considering the paper book of the writ petition.