KRUSHNA JAYSING SHITOLE Vs. BHAIRAVNATH VIDHYARTHI VASTIGRAH VITA

JUDGEMENT

(1.) Heard Mr. Deshmukh, learned Advocate for Petitioner and Mr. Wakankar, learned Advocate for Respondents at length.

(2.) Perused the record of the present case. The present Petition has been filed impugning the order dtd. 3/2/2022 passed below Exh. 54 by the learned Trial Court allowing the request of Respondent No. 1 (original Plaintiff) for appointment of the Court Commissioner. Being aggrieved thereby, Petitioner (original Defendant No. 3) has challenged the said order.

(3.) Mr. Deshmukh, learned Advocate for the Petitioner has drawn my attention to the suit plaint and has pointed out that the suit has been filed by the Plaintiff for a declaration in respect of the subject property described in clause (1a) of the plaint namely Survey No. 1065. Admittedly, this is the old Survey number which Mr. Wakankar for Respondents would submit that has been subsequently bifurcated into three new Survey Nos. 203, 202 and 263.