RAJANINATH SHRIKANT SHIRODKAR Vs. SHREE KAMAKSHI SAUNSTHAN

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) Heard learned Counsel for the respective parties for final disposal at the stage of admission with consent.

(3.) Petitioners/plaintiffs prefer present petition thereby challenging the impugned order passed below Exh.73 dtd. 24/1/2023. By the said order, learned trial Court rejected the application filed for amendment of plaint.