SHEWALKAR DEVELOPERS LTD Vs. SIDARTHA SINHA

JUDGEMENT

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

(2.) This petition takes an exception to the order dated 30/10/2015 passed below Exh.178 by learned Joint Civil Judge Senior Division, Nagpur in Special Civil Suit No.543/1999.

(3.) The facts giving rise to petition may be stated in brief as under :