BALKRISHNA PANDURANG KAMBLE Vs. SAU CHANDRAKALA MOHAN SAHARE

JUDGEMENT

(1.) RULE made returnable forthwith. Heard the matter finally by consent of the learned counsels appearing for the parties.

(2.) THE challenge is to the common order dated 29.09.2014 passed below Exh. 15 and 16, rejecting the applications filed by the defendants for setting aside 'no WS' order and taking on record the W.S filed by them.

(3.) WITH the assistance of the learned counsels appearing for the parties, I have gone through the order impugned in the petitions. The trial court at the most should have imposed the cost for taking W.S. on record. The order, therefore, needs to be quashed and set aside.