KISHOR RAGHUNATH PANDE Vs. NARENDRA DURLABHJI SHAH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel appearing for the parties, this petition is taken up for final wp3491.11 disposal.

(2.) Heard learned Counsel appearing for the petitioners and learned Counsel appearing for the respondent sole.

(3.) This writ petition takes exception to the order dated 15-02-2011 passed by the 2nd Joint Civil Judge, Senior Division, Jalgaon thereby rejecting the application below Exhibit-45 in Special Civil Suit No. 209 of 2008.