HAREKRUSHNA SHRIKRUSHNA BIJWE Vs. SUMAN ANIL BARDE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(3.) In this writ petition, the order below Exh.67 dtd. 26/8/2019, rejecting the application under Order XXII, Rule 4 of the Code of Civil Procedure and order below Exh.80 dtd. 26/8/2019, rejecting the application for setting aside abatement and thereby condoning delay in bringing legal heirs of deceased defendant no.1 on record, passed by the 3rd Jt. Civil Judge Senior Division, Amravati in Special Civil Suit No.185 of 2012, are under challenge.