NERGISH MINOO PAVRI Vs. PRAMOD KISHANCHAND GUPTA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. By consent, rule made returnable forthwith. Learned counsel appearing for the respondents waives service. By consent, the petition is taken up for hearing and final disposal at the admission stage itself.

(3.) This petition arises from the order dated 2-2-2005 passed by a Division Bench of the Small Causes Court at Bombay whereby two interim notices being Interim Notice Nos.605 of 2004 and 1368 of 2004, taken out in Appeal No. 284 of 2002 in R.A.D. Suit No. 2637 of 1985, have been disposed of.