SATKUNTALABAI SHESHRAO HARAL Vs. HASAN BABARAO HARAL

JUDGEMENT

(1.) At the request of learned Counsel for the petitioners petitioners are permitted to tender the copy of power of attorney in the Registry during the course of day.

(2.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the respondents, the petition is taken up for final hearing.

(3.) By the present petition filed by the petitioners under Articles 226 and 227 of the Constitution of India, the petitioners prayed that the Order dated 2.12.2009 below Exh.12 in Miscellaneous Civil Appeal No. 47 of 2007, passed by the learned Adhoc Additional District Judge, Parbhani be quashed and set aside and Miscellaneous Civil Appeal No. 47 of 2007 be Ordered to be restored at its original stage.