SUNITA SUDAM RANAWARE Vs. SOU RAMA VIJAY

JUDGEMENT

(1.) At the outset the learned Senior Counsel appearing for the Petitioners seeks deletion of all the Respondents except the Respondent No.1 in the above Petitions. Leave granted. Amendment to be carried out by 15/3/2013.

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

(3.) The Writ Jurisdiction of this Court is invoked against the common order dated 11/9/2012 passed by the learned Civil Judge, Senior Division, Panvel by which order the Applications Exhibits 160, 178 and 182 filed by the Defendants in Regular Civil Suit No.766 of 2012 came to be rejected.