AKSHAY QUENIM Vs. ROYCE SAVIO PEREIRA

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is disposed of finally.

(3.) This petition impugns order dtd. 6/6/2025 passed by the Civil Judge Junior Division, 'B' Court at Merces in Special Civil Suit No.40/2024/B, ordering that the application for amendment of a plaint at Exhibit D-13 would be first heard and decided, prior to rendering its decision on an application for return of the plaint filed by the Defendants under Order 7 Rule 10 at Exhibit D-9 of the record of the Trial Court.