FR. RALIN DE SOUZA Vs. GOA BASKETBALL ASSOCIATION

JUDGEMENT

(1.) Learned Counsel for the petitioners seeks leave of the Court to delete respondent no. 2. Learned Senior Counsel for respondent no. 1 has no objection. Leave is granted. Amendment to be carried out forthwith.

(2.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) By this Writ Petition, the petitioners have challenged the legality and correctness of the order dated 26.02.2016 passed by learned Civil Judge Junior Division, Panaji in Regular Civil Suit No. 33/2015/D, thereby allowing the amendment application (Exhibit-30) under Order 6, Rule 17 C.P.C. filed by respondent no. 1.