SHARAD DINKAR PADALKAR Vs. SUGANDHA BALASAHEB JADHAV

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard finally.

(2.) By order dated 28.2.2013, the parties were put to notice that in view of the narrow controversy involved, the Writ Petition may be heard and disposed of finally at the stage of admission.

(3.) The petitioners are the original plaintiffs in Regular Civil Suit No.135 of 2007 and the respondents are the original defendants therein.