KISHORILAL BABULAL Vs. RAMLAL S/O GANESHPRASAD TIWARI

JUDGEMENT

(1.) Heard Smt. Anjali Bajpai Dube, learned Counsel for the petitioner and Mr V.D. Gunale, learned Counsel for respondent no.1.

(2.) Rule. Rule made returnable forthwith. At the request and by consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(3.) By this writ petition under Articles 226 and 227 of the Constitution of India, the original plaintiff has challenged the order dated 22.10.2012, passed by the learned Civil Judge Senior Division, Latur, below Exh. 144/D, in Special Civil Suit No.164 of 2006. By the said order, the learned Trial Judge rejected the application at Exh.144/D preferred by the original plaintiff seeking permission to deliver the interrogatories for the second time.