OMPRAKASH Vs. SMT. SHUSHILA

JUDGEMENT

(1.) The original plaintiff is before this Court challenging order dtd. 04/01/2018 passed by the Court of Civil Judge, Senior Division, Wardha, whereby an application at Exh.21 filed by the respondents (original defendants) for framing of additional issues has been allowed.

(2.) In this petition, notice was issued and interim relief was granted on 25/7/2018. The respondents were served and they entered appearance before this Court through counsel. This petition was called out in the morning, when the learned counsel for the petitioner addressed this Court on the issues that arise in writ petition. Since the learned counsel for the respondents was not present, this Court passed over the matter in order to give opportunity to the counsel to appear before this Court.

(3.) After pass over, when the petition is called out for hearing at the end of the board, again none has appeared on behalf of the respondents. Accordingly, the learned counsel for the petitioner was heard in detail. This Court perused the reply / submissions filed on behalf of the respondents before this Court.