BHAUSAHEB DATTATRAY PATIL Vs. ABASAHEB RAMCHANDRA PATIL

JUDGEMENT

(1.) Rule with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court is invoked against the order dated 14/3/2012 passed by the learned Civil Judge, Junior Division, Kolhapur i.e. the Executing Court by which order the Application Exhibit 34 filed in Regular Darkhast No.66 of 2010 by the Respondent Nos.1(c) and 1(d) herein for their impleadment, came to be allowed and resultantly the Respondent Nos.1(c) and 1(d) were allowed to be impleaded in the said darkhast proceedings.

(3.) The facts necessary to be cited for adjudication of the above Petition can be stated thus :