NILESH SURESH KENE Vs. ASHOK DURGA PILLAY

JUDGEMENT

(1.) Heard learned Advocates appearing for the parties.

(2.) Writ Petition is filed by Petitioners who are Original Defendant Nos. 1 to 4 challenging the impugned common Order dtd. 13/1/2023, passed below Exhibit "72" and "88A" by District Judge-2, Kalyan in Commercial Suit No. 02 of 2021. Parties are referred to as "Plaintiffs" and "Defendants" for convenience.

(3.) Application below Exhibit "72" is filed by Plaintiffs seeking condonation of delay in filling their Written Statement to the Counter-claim filed by Defendant Nos. 1 to 4 below Exhibit "63".