VILAS KUNDANMAL LODHA Vs. SUNILKUMAR POPATLAL BAMB

JUDGEMENT

(1.) HEARD.

(2.) RULE.

(3.) WITH the consent of the learned Counsel for the parties, the writ petition is taken up for final hearing forthwith as the issue involved is a legal issue to be decided while examining the challenge to the interlocutory order passed by the learned Joint Civil Judge, Senior Division, Ahmednagar, on 26-2-2004 below exhibit 66 application in Special Civil Suit No.48 of 2003.