RAJNITAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Applicant/original Defendant No.1 preferred the present revision thereby challenging order dtd. 8/2/2012 passed by the learned Trial Court thereby rejecting application filed under Order 7 Rule 11 (a)(d) CPC.

(2.) Heard learned Counsel Mr V.R. Tamba along with learned Counsel Mr Paresh Sawant for the Applicant and learned Counsel Mr V.A. Lawande along with learned Counsel Mr Akshay Shirodkar for the Respondents.

(3.) Respondent Nos.1 to 18/original Plaintiffs filed a civil suit for declaration that they along with other Defendants are entitled to pre-emption right with regard to the sale deed dtd. 20/12/2007 and for direction to the Defendant to specify the day on or before which the purchase money shall be paid and to deliver possession of the suit property.