VATSAYLABAI Vs. YAMUNABAI

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) Heard finally with the consent of learned Counsel for the parties.

(3.) By this petition, original plaintiffs have invoked supervisory jurisdiction of this Court under Article 227 of the Constitution of India, impugning two orders dtd. 22/7/2021 and 23/7/2021 passed by the learned Civil Judge, Junior Division, Gangapur in Regular Civil Suit No.213/2017, by which plaint came to be returned in terms of Order VII Rule 10 of Code of Civil Procedure, inter alia, granting liberty to the plaintiffs to appear before a competent Court on 18/8/2021 to initiate a fresh suit.