GULABRAO GANGARAM ASHTANKAR Vs. NAGPUR IMPROVEMENT TRUST

JUDGEMENT

(1.) Since a short question is involved in the present petition, the leaned counsel for respective parties agree for disposal of the present writ petition finally. Hence, Rule. Rule returnable forthwith.

(2.) The petition takes exception to order dated 19.06.2007 below Exh.-27 in Regular Civil Appeal No. 357/2006 passed by District Judge-3, Nagpur whereby the petitioner's application for amendment of the plaint came to be rejected. Civil Application No. 407/2008 is filed by respondent No. 1 for vacation of interim orders, staying further proceedings in Regular Civil Appeal No. 357/2004.

(3.) Few facts relevant for the disposal of the present writ petition are as follows:-