MADHUKAR ATMARAM BHOIR Vs. BADDRUDIN ABBAS PATEL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsel for the parties, heard finally.

(2.) The challenge in this petition is to an order dated 9 th September, 2024 passed by the learned Civil Judge, Vasai on an application (Exh.182) preferred by the plaintiff to implead the subsequent transferees as party-defendants to the suit and carry out consequential amendments in the plaint under Order 1 Rule 10 r/w. Order 6 Rule 17 of the Code of Civil Procedure, 1908 (the Code).

(3.) The petition arises in the backdrop of the following facts:-