ANWAR LIYAKAT KHAN Vs. RAMESH DATTATRAYA DHONE

JUDGEMENT

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

(2.) The petitioners, who were the parties to RCS/2546/2022, which came to be decreed in accordance with the Consent Terms dtd. 15/12/2022, by an order dated 23 rd December, 2022, and the supplementary Consent Terms, which were accepted, by an order dtd. 4/5/2023, assail the legality, propriety and correctness of an order dtd. 6/11/2023 passed by the learned Civil Judge in an application, being Civil Misc. Application No.1680 of 2023, preferred by the respondents - third parties, whereby the learned Civil Judge, by way of interim relief, stayed the effect and operation of the decree dated 23 rd December, 2022 as modified by the order dtd. 4/5/2023 and restored the said RCS/2546/2022 to the file of the Court granting liberty to the respondents to take steps for their impleadment under the provisions of Order I Rule 10 of the Code of Civil Procedure Code, 1908 ("the Code").

(3.) The background facts necessary for the determination of this petition can be stated in brief as under: