NANIBAI Vs. VITTHALRAO MAROTRAO NAVKHARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard learned Counsel for the petitioner.

(3.) By consent and on request of parties petition is taken up for final hearing at the stage of admission. Being aggrieved by the order dtd. 03/12/2024, passed below Exhibit 27 together with order dtd. 20/12/2024, passed below Exhibit 41 by the learned Civil Judge Senior Division, Amravati, in Special Darkhast No. 82/2024, by which, the learned Executing Court was pleased to allow the application file by the respondent for sending the precept to District Collector, Amravati, for execution of degree and appointment of Court Commissioner.