(1.) RULE . With the consent of the Learned Counsel for the parties made returnable forthwith and heard.
(2.) THE Writ Jurisdiction of this Court under Article 227 of the Constitution of India is invoked against two orders. The first order being order dated 22 -11 -2012, by which order, the Trial Court i.e. the Learned Civil Judge Senior Division, Kalyan, refused to take the consent terms on record and rejected the same, the second order is the order dated 23 -11 -2012, by which order, the application filed by the Plaintiff for withdrawing the Suit against the Defendant No.2 was rejected by the Trial court on the ground that considering the totality of dispute, the withdrawal of the Suit was not justifiable.
(3.) HEARD the Learned Counsel for the parties.