JAGANNATH KASHINATH MUNDRA Vs. BADRINARAYAN KASHINATH MUNDRA

JUDGEMENT

(1.) THE learned Advocate for the Petitioner prays for deletion of the Respondent, nos. 2 to 8. Prayer granted.

(2.) THE original defendant no.1 and Petitioner herein first filed joint written statement. Thereafter defendant no.1 filed independent written statement and differed from what was originally tried to made out. Therefore the Petitioner has filed the application for amendment of the written statement and wanted to add para 2a.

(3.) THE Ld.Judge i.e. C.J.J.D. Yeola is directed to complete the hearing of R.C.S. No.51/85 before the end of April 1997.