ABDULSATTAR GULABBHAI BAGWAN Vs. VAIBHAV LXMANGIRI GOSAWI

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the Order dated 17/09/2010 passed by the learned 6 th Joint Civil Judge, Junior Division, Satara on the Application Exhibit 40 filed by the Respondents herein in Regular Civil Suit No.19 of 2009 filed by the Petitioner.

(3.) The facts to be cited for adjudication of the above Petition are stated thus :