RAWANBAPU Vs. BAPURAO

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith with the consent of the parties. Heard learned Counsel for both the sides fnally.

(3.) The petitioners are assailing order dtd. 3/8/2022 passed below Exhibit-89 by the learned Adhoc District Judge 1, Basmathnagar in RCA No.47/2015, rejecting the prayer for appointment of Commissioner at the appellate stage. The petitioners are the original plaintifs and the respondents are original defendants in RCS No.25/2010. It was dismissed by the judgment and decree dtd. 17/7/2015. The petitioners have preferred RCA No.47/2015 which is pending.