PRASAD DATTAJIRAO PATIL Vs. CHAUDHARY CONSTRUCTION COMPANY

JUDGEMENT

(1.) Heard Mr. Aney, learned Senior Advocate for Petitioner and Mr. Joshi, learned Advocate for Respondent Nos.1, 2 and 3.

(2.) This Writ Petition takes exception to the order dtd. 26/8/2019 passed below Exhibit "74" in Special Civil Suit No.689 of 2016 pending before the Trial Court. Respondent No.1 is the Plaintiff. Respondent No.4 is Vasant Dada Patil Seva Sanstha, a Trust whereas Respondent Nos.5 to 8 are the office bearers of the said Trust. Respondent Nos.9 to 13 are the Trustee and members of the said Trust.

(3.) Before I advert to the impugned order passed below Exhibit "74", it is pertinent to narrate the relevant facts leading to the passing of the impugned order.