MARUTI LAXMAN ZHIPARE Vs. RAHUL ARJUN SARANG

JUDGEMENT

(1.) RULE made returnable forthwith. Heard by consent.

(2.) LEARNED Advocate appearing for respondent No. 1 waives service for the said respondent. None appears for respondent No. 2 though duly served.

(3.) BY way of present petition, the petitioner challenges the order dated 31st august 2007 passed by the learned Civil Judge (Senior Division), Latur, below exhibit 103 in Regular Civil Suit No. 10 of 1996, vide which the application filed by the respondents for placing on record his counter-claim has been allowed.