MCA CONSTRUCTION Vs. RANJANA RAJESH PATIL

JUDGEMENT

(1.) Admit. Considering the challenge raised heard forthwith.

(2.) The above Appeal from Order takes exception to the order dated 13.07.2015 passed by the Learned Judge of the City Civil Court, Borivali Division, Dindoshi, Mumbai. By the said order, Notice of Motion No.1117 of 2015 filed by the Appellant i.e. the Defendant No.5 came to be dismissed.

(3.) The Respondent Nos.1 and 2 herein are the original Plaintiffs who have filed the suit in question wherein the main substantive relief sought is by way of prayer clause (a). The same is reproduced hereinunder for the sake of ready reference :