BABAN SHAMRAO MENGHARE Vs. MADHUKAR SHAMRAO MENGHARE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Shri Kothari, the learned counsel, waives notice for respondent No. 1. Shri Kulkarni, the learned counsel, waives notice for the respondent Nos. 2 and

(3.) None appears for the respondent No. 4 though duly served. However, since no order prejudicial to the interest of the respondent No. 4 is being passed, notice on merits to him is not felt necessary. Leave to delete name of respondent No. 5. Amendment be carried out forthwith. By consent, heard finally. 3. By way of present petition, the [petitioners challenge the order passed by the learned 15th Ad hoc Additional District Judge, Nagpur, dated 6th October, 2004, thereby setting aside the order below Exh. 83 in R. D. No. 87/92 passed by the learned 3rd Joint Civil Judge, Jr. Dn. Nagpur, dated 15th September, 2003.