MANGAL KALASH CREATION LLP Vs. SOURABH SATISH

JUDGEMENT

(1.) Heard the contesting parties on 29/1/2026. Similar issue is required to be dealt with in C. R. A. No. 170 of 2025. Both matters are heard on 5/2/2026.

(2.) A common order dtd. 15/12/2025 passed below Exhibit 24 and 65 by Jt. Civil Judge Senior Division, Aurangabad in Spl. C. S. No. 152 of 2024 refusing to reject the plaint is under challenge at the instance of the defendant No. 8.

(3.) The respondent Nos. 1 and 2 are the original plaintiffs and the respondent Nos. 3 to 10 are the original defendant Nos. 1 to 7. Spl. C. S. No. 152 of 2024 is filed for declaration that decree in Spl. C. S. No. 32 of 1975 is obtained by fraud and collusion, which is void ab-initio, partition, possession, injunction and further ancillary reliefs. The relationship inter-se amongst the respondents is not disputed.