SINDHUBAI Vs. NANDUBAI @ SUNANDABAI

JUDGEMENT

(1.) Heard finally with consent at admission stage.

(2.) By way of this Writ Petition, the petitioner/original decree holder is seeking quashing and setting aside the order dated 09.11.2012 passed below Exhibit 262 by the Civil Judge, Junior Division, Ausa, District Latur/executing court in Regular Darkhast No.18 of 1981 and to allow the application Exhibit 262. The petitioner/original decree holder is further seeking to quash and set aside the order dated 04.07.2012 passed below Exhibit 178 in Regular Darkhast No.18 of 1981 and to dismiss the said application and also to direct respondent no.2/court receiver to comply with the order dated 06.08.2011 passed below Exhibit 77 in Regular Darkhast No. 18 of 1981 and to submit the accounts of the suit properties, including the arrears of rent, rent and amount received from cultivation of the agricultural land.

(3.) Brief facts giving rise to the present Writ Petition are as follows: