RAJIVKUMAR PANJABI Vs. VINOD RODE

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the parties.

(3.) This appeal is directed against order dated 14.02.2013 passed by the High Court of Judicature at Bombay, Nagpur Bench whereby the High Court allowed the Writ Petition filed by the petitioners (respondents-herein) and set aside the order passed by the trial Court under Order 39, Rule 2A of the Code of Civil Procedure, 1908.