NALINI Vs. DEEPAK MANOHAR GAIKWAD

JUDGEMENT

(1.) Notice of fnal disposal was issued in this matter on 27/1/2020. Accordingly contesting Respondents have appeared. Learned counsel for the Petitioner has already deleted the unserved respondents as noted in order dtd. 3/3/2023, when arguments were fnally heard and concluded.

(2.) Rule. Rule made returnable forthwith. Mr.Kasle, learned counsel waives service for respondent nos.1, 3 to 7. Mr.Bhargude, learned counsel waives service for respondent no.8. Mr.Soni, learned counsel waives service for respondent nos.9, 9-A and 9-B. Taken up for fnal disposal with consent of parties.

(3.) By this petition fled under Article 226 and 227 of the Constitution of India, the original Plaintif in Special Civil Suit no.2375 of 2011 ("the said suit" for shortf is challenging an Order dt. 6/6/2019 passed by the Joint Civil Judge, Senior Division, Pune below Exh. 185. By this order, the application of Defendant No.6 (present Respondent no.8f for transposing her as Plaintif, under Order 23 Rule 1A of the Civil Procedure Code, 1908 ("CPC" for shortf is allowed and Defendant no.6 is transposed as Plaintif in the said suit.