RAJU ZIBALJI SHIWANKAR Vs. RAJU GANPATRAO HEDAU

JUDGEMENT

(1.) Learned counsel for the petitioner seeks leave to delete name of respondent No. 2 from the array of respondents. Leave granted. Name of respondent No. 2 be deleted at the risk of the petitioner.

(2.) Rule. Rule returnable forthwith. Heard finally by consent of the parties.

(3.) The petition is directed against order dated 23.06.2006 passed by Jt. Civil Judge Senior Division, Nagpur below application Exh.-24 in Special Civil Suit No. 234/2004 whereby the petitioner/ original defendant No. 2's application for grant of permission to take written statement on record came to be rejected.