SHREE EDUCATIONAL TRUST Vs. DOMBIVALI SHIKSHAN PRASARAK MANDAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the stage of admission.

(2.) The Petitioners - defendant Nos. 1 and 4 take exception to an order dtd. 17/8/2024 passed by the learned Civil Judge, Kalyan whereby the Application (Exh. 92) preferred by defendant Nos.1 to 4 to take on record and read the written statement filed by defendant Nos. 1 to 4 on 30/3/2019 as written statement of the defendants to the amended plaint, came to be rejected.

(3.) Shorn of unnecessary details, background facts leading to this petition can be stated as under:-