TULSHIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. The Rule is made returnable forthwith. Learned A.G.P. waives service for respondent Nos.1 and 2 and learned Advocate Mr. A.V. Hon waives service for respondent Nos.3 to 9. At the request of learned Advocates for the parties and learned A.G.P., the matter is heard finally at the stage of admission.

(3.) The petitioner is the original plaintiff, who approaches this Court being aggrieved and dissatisfied by the order dated 05.03.2020 passed by the Joint Civil Judge, Senior Division, Kopergaon whereby his application (Exh-122) in Regular Civil Suit No.69 of 2019, seeking addition of parties as defendants, has been rejected.