SHARAD DAJISAHEB JAWALKAR Vs. MEERABAI PRABHAKAR JOSHI

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. With the consent of learned counsel for the parties, the petition is heard finally.

(3.) The challenge in this Writ Petition is to the order dated 30.06.2020 passed by the Court of Civil Judge, Senior Division, Ambajogai, below application (Exh.61) in Misc. Civil Application No.150 of 2015. By the impugned order, the application preferred by the petitioner/objector for deleting the name of Smt.Geetanjali Prabhakar Joshi from the array of the application, came to be rejected.