M B SOGAONKAR Vs. SUNITA R RAJPUT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS suit is filed by the plaintiff mainly for the following reliefs:

(3.) DEFENDANT no. 3 seems to have lost interest in the suit after the order dated 24th July, 2000 in motion no. 1892 of 2000. It appears, during pendency of the suit, notice of motion No. 1892 of 2000 was taken out by the plaintiff. While disposing of the said notice of motion by order dated 24. 7. 2000 in terms of prayer clause (a), the statement of learned counsel for defendant no. 3 was recorded that he is not interested in the agency agreement and in view thereof the plaintiff was put in possession of the suit premises as agent of the court receiver. The appointment of the court receiver continues till this date and the plaintiff is in possession of the premises as agent of the court receiver. Learned counsel for defendant no. 3 submits that she has instructions not to contest the suit. Insofar as defendant nos. 1 and 2 are concerned, they also seem to have lost interest in the proceedings and hence they have consistently remained absent before this court.