RAVISINGH CHARANSINGH PARMAR Vs. AMRESHWAR SAMBHAPPA KUSHMAKAR

JUDGEMENT

(1.) Rule. Rule made returnable forth with. Heard finally by consent of the parties.

(2.) Shri H. V. Patil, holding for Shri D. Y. Nandedkar, learned Counsel, waives notice for the respondent.

(3.) By way of present petition, the petitioner challenges the order dated 17th August, 2005, vide which the learned trial court refused the application of the present petitioner for treating the say of temporary injunction application as "written Statement" and for setting aside the "no W. S. " order and the order dated 19th October, 2005, vide which the present applicant had prayed for setting aside the order dated 17th August, 2005.