SALMA ASGARALI MAKATI Vs. RAJ BUCKET FACTORY

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court is invoked against the order dated 22-10-2012 passed by the 9 th Civil Judge Junior Division, Thane, by which order, the application Exhibit 56 filed by the Respondent No.4 herein for amendment of the Written Statement came to be allowed and resultantly the Written Statement was permitted to be amended in terms of the schedule to the said application so as to incorporate paragraphs 4(a) to 4(d).

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