SPARROW TELEVISION (P) LTD Vs. UDAY D NAIK

JUDGEMENT

(1.) Heard. Rule made returnable forthwith. Learned Counsel for the Respondent no. 1 waives service. There is no appearance on behalf of Respondent no. 3 though served.

(2.) A notice for final disposal was issued in this case on 17.03.2016. As such, the petition is taken up for final disposal.

(3.) The Petitioner who is the Plaintiff has filed a suit for compensation against Respondent no. 1 and 3 being Regular Civil Suit No. 9/2011/B which is pending before the Adhoc Civil Senior Judge 'B' Court at Vasco-da-Gama.