NITIN MAHADEO JAWALE Vs. BHASKAR MAHADEO MUTKE

JUDGEMENT

(1.) Delay condoned.

(2.) This petition arises from the Order passed by the High Court of Judicature at Bombay, Bench at Aurangabad in Writ Petition No.15056 of 2019 dtd. 12/4/2024 by which the High Court allowed the petition filed by the original plaintiff (respondent no.1 herein) and thereby set aside the order passed by the Joint Civil Judge, Junior Division, Jamkhed condoning the delay of 4 1/2 years in filing the written statement.

(3.) The petitioners herein are the original defendants and respondent no.1 herein is the original plaintiff.