PUSHPA LAXMAN VARTAK Vs. CIRCLE INSPECTOR, MANIKPUR

JUDGEMENT

(1.) By the present Writ Petition, Petitioner has prayed for the following reliefs :-

(2.) Petitioner is appellant in Miscellaneous Civil Application No. 139 of 2018 filed by her challenging the order dtd. 30/10/2018 passed by the learned Civil Judge Senior Division, Vasai below Exh.5 in Regular Civil Suit. No 74 of 2018 instituted by her. There are two concurrent orders namely order dtd. 30/10/2018 and order dtd. 20/4/2020 against the Petitioner.

(3.) Respondent Nos.5 and 6 are brothers of the Petitioner, whereas the Respondent Nos.7 to 11 are the contesting Defendants in the civil suit before the learned Trial Court. Land of Respondent Nos.7 to 11 is adjacent to the land of Petitioner and Respondent Nos.5 and 6 in Vasai, District Palghar.