ABHAY ARONDEKAR Vs. HELEN PRISCA CORREIA

JUDGEMENT

(1.) At the outset, Shri. Rohit Bras De Sa, learned counsel appearing for the petitioner, upon instructions, seeks leave to delete respondent Nos. 1 to 4 from the cause title. Hence, respondent Nos. 1 to 4 deleted at the risk of the petitioner. Heard Shri. Rohit Bras De Sa, learned counsel appearing for the petitioner and Shri. Mascarenhas, learned counsel appearing for the original respondent No. 5.

(2.) Rule. Heard forthwith with the consent of the learned counsel appearing for the respective parties. Learned counsel appearing for the respondent No. 5 waives service.

(3.) The above petition challenges an order passed by the learned Civil Judge, Senior Division, at Vasco da Gama dated 05.11.2012, whereby an application for amendment plaint filed by the petitioner came to be dismissed at exhibit D-37.