GOVARDHAN Vs. SAI BABA ESTATES

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Advocates for the parties.

(2.) The petitioner is aggrieved by the Order passed by the learned 9th Joint Civil Judge, Senior Division, Aurangabad, below application Exhibit-16 dtd. 28/2/2020 in Regular Civil Suit No. 886 of 2018, thereby allowing the application filed by the respondent-plaintiff for appointment of Taluka Inspector of Land Records as a Court Commissioner.

(3.) The respondent - original plaintiff filed the suit for permanent injunction against the petitioner-defendant in respect of land Gat No. 29 admeasuring 3 Hector 14 R, to the extent of