MUMTAZ IQBAL SHAIKH Vs. ALAIN LOUSI PHILIP COUSIN

JUDGEMENT

(1.) Rule, with the consent of the learned counsel appearing 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 the order dated 12/02/2013 passed by the learned Judge, City Civil Court, Greater Mumbai, by which order the application being Chamber Summons No.954 of 2012 for bringing the heirs of the original Plaintiff by transposing the Defendant Nos.4(a) to 4(c) as Plaintiffs came to be allowed.

(3.) The issue therefore which arises in the above Petition is as regards the entitlement of the Defendant Nos.4(a) to 4(c) to be transposed as Plaintiffs.