ANTONIO SANTAN FERNADNES Vs. MATEUS MARTINHO SOARES

JUDGEMENT

(1.) RULE, returnable forthwith. Heard by consent.

(2.) THE following order is passed by consent : the petitioners shall pay costs, quantified at Rs. 10,000/- to the respondents No. 1 and 2. The costs shall be paid before 7th June, 2007. Learned Counsel for the plaintiffs/petitioners states that the plaintiffs shall not seek any further adjournment in the matter. The parties shall appear before the trial Court on 7th June, 2007. Rule disposed of accordingly.