SAINATH Vs. SHANKAR

JUDGEMENT

(1.) The applicant is challenging the order passed by the Joint Civil Judge Senior Division, Aurangabad, in Special Civil Suit No.142 of 2009, thereby the learned Court was pleased to dismiss the application under Order VII Rule 11 of the Code of Civil Procedure filed by the applicant herein.

(2.) Heard learned Advocate Mr. V. D. Sapkal for applicant and learned Advocate Ms. M. D. Thube-Mhase for respondent.

(3.) The brief facts which lead to the filing of the application under Order VII Rule 11 of the Code of Civil Procedure can be summarized as under :-