DINKAR PANDHARI GOLE Vs. VITTHAL NAMDEO BOBDE

JUDGEMENT

(1.) Heard Mr. Bhide, learned counsel for the petitioner. None present on behalf of the respondents though served.

(2.) Rule. Heard forthwith.

(3.) By this petition the petitioner challenges the order dated 1.9.2004 passed by the Joint Civil Judge, Jr. Dn., Khamgaon in Regular Civil Suit No. 156/01 by which the trial court permitted the respondents 1 and 2 to file written statement.