YASHWANT DAGDU MORE Vs. MAYURESH BUILDERS

JUDGEMENT

(1.) Rule. With the consent of the parties made returnable forthwith and heard. This Petition takes exception to the order dated 12.9.2006, passed by the learned Civil Judge Senior Division, Dhule by which order, the Application exhibit 116, filed by the Respondents herein came to be partly allowed and resultantly the orders passed by the learned Civil Judge Junior Division, Dhule, in Regular Civil Suit no.337 of 1994, from 7.2.1998, till 18.7.2003 were declared to be null and void.

(2.) Such of the facts which are necessary to be cited are stated thus:-

(3.) I have heard Shri P.M. Shah learned senior counsel appearing for the Petitioner and Shri Amol Sawant appearing for the Respondent no. 1 and Shri C.V. Korhalkar for the Respondent nos. 3,4 and 6.