(1.) Heard Shri Drupad Patil, learned counsel for the Petitioners, Shri Sachin Gite, learned counsel for the Respondent Nos. 2 and 3 and Smt. V.S. Nimbalkar, learned AGP for the Respondent No. 4-State. The Respondent No. 1, though duly served, is not appearing.
(2.) In the past, both the sides were put to notice that the matter will be decided finally at the admission stage. It was so mentioned in the order dtd. 10/8/2022. Therefore, I have heard the parties to decide this Petition finally.
(3.) The Petitioners have challenged the order dtd. 22/4/2019 passed by the learned 8th Jt. Civil Judge, Senior Division, Nashik below Exhibit-112 in Regular Civil Suit No. 627/2015.