RAVINDRA RAJARAM PATIL Vs. YUVRAJ APPASO NEHARKAR

JUDGEMENT

(1.) By the present Writ Petition filed under Article 226 of the Constitution of India, Petitioners have challenged the impugned Judgment and Order dtd. 28/9/2022 passed by the learned District Judge-1, Sangli (for short "Appellate Court") in Misc. Civil Appeal No.199 of 2022. By the impugned Judgment, the learned Appellate Court has set aside the order dtd. 5/9/2022 passed below Exhibit-5 in Regular Civil Suit No.265 of 2022 filed by Respondent in the Trial Court.

(2.) Such of the relevant facts which are necessary to decide the present Writ Petition are as under: -

(3.) Mr. Kulkarni, learned Advocate appearing for the Petitioners has painstakingly made the following submissions after taking me through the record of the case: -