JANG BAHADUR CHARITRA RAI Vs. BURJORE ARDESHIR MISTRY

JUDGEMENT

(1.) Plaintiff undertakes to remove office objections within two weeks from today. That undertaking is accepted.

(2.) The counsel appearing for the contesting defendants state that the defendants have no intention to file any further affidavit. The defendant Nos. 3 and 4, though served, have not chosen to appear before the Court or file any reply. The counsel for the plaintiff states, on instructions, that during the hearing of this Motion yesterday, the defendant Nos. 3 and 4 were personally present in Court. Be that as it may, the Motion is proceeded for final hearing by consent of the counsel for the plaintiff and the contesting defendants who have made appearance through Advocates.

(3.) The plaintiff has pressed interim relief in this Motion only in terms of prayer Clause (a) which reads thus: