SIDDHI PROMOTERS, THROUGH ITS AUTHORIZED PARTNER, ASHOK SHANTILAL JAIN Vs. ANITA KRISHNARAO SHIROLKAR ALIAS JANAKI VIKAS MOREY

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Dr. Saraf, learned counsel for the Petitioner, Mr. Jamdar, learned counsel for Respondent No.1, and Mr. Kanetkar, learned counsel for Respondent Nos.2 and 3.

(2.) By this Writ Petition, filed under Article 227 of the Constitution of India, the Petitioner is challenging the order dated 30th December 2013 passed by the Joint Civil Judge, Senior Division, Pune, below "Exhibit159" in Special Civil Suit No.1421 of 2006.

(3.) The application at "Exhibit-159" was filed by the present Petitioner, under Order 1 Rule 10 of the Civil Procedure Code, 1908, for impleading the Applicant-Petitioner as a party-Defendant in the Suit, in view of the 'Assignment Deed' dated 14th October 2009, executed by Defendant Nos.3 and 4 in favour of the present Applicant-Petitioner.