SHREE EDUCATIONAL TRUST Vs. DOMBIVALI SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) This writ petition under Article 227 of the Constitution of India is challenging order dtd. 24/6/2023, passed by 4th Joint Civil Judge, Senior Division Kalyan, thereby rejecting application filed below Exhibit 85 to set aside "No Written Statement" order.

(2.) The respondents (original plaintiffs) filed Special Civil Suit No.152 of 2015 for termination of agreement dated 20 th July 2012 and declaration that all actions of termination of license are not binding on the plaintiff and further recovery of amount of Rs.9,30,95,060.00. Further direction against the defendants is sought not to take over affairs of suit and direction to remove the defendants from the suit in addition to injunction restraining defendants from entering upon the premises of the suit.

(3.) The defendants were served with the summons on 24/7/2015. The Trial Court on 3/3/2016 passed an order of "No Written Statement" against the defendants.