SUNANDA SUDHAKAR THAKUR Vs. RAJENDRA DYNANESHWAR KHANDVE

JUDGEMENT

(1.) Heard Mr. Gharte, learned Advocate for Petitioners.

(2.) Present Writ Petition takes exception to the order dtd. 10/6/2023 passed by the learned Trial Court in Application filed below Exh. 37. By the said order, Application for seeking amendment to the Suit plaint under O. VI, R. 17 of the CPC came to be rejected.

(3.) Originally Special Civil Suit No. 1210/2017 is filed in the year 2017 for cancellation of Sale Deed dtd. 13/11/2016 in respect of the suit property. By virtue of the amendment Application, Petitioners (Org. Plaintiffs) desired to implead and include two specific documents which according to them are the precursors to the Sale Deed under challenge and these documents are the Development Agreement and Power of Attorney, both dtd. 26/10/2007 in respect of the Suit property.