UJWAL CHANDRASHEKHAR BELAPURKAR Vs. KALPANA VIJAY SAINDANE (NANDEDKAR)

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Ms. Deshmukh, learned counsel for the Petitioner, Mr. Dighe, learned counsel for Respondent No.1, and Mr. Athalye, 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 11th January 2016 passed by the District Judge-6, Nashik, thereby dismissing the Civil Miscellaneous Appeal No.102 of 2014.

(3.) The said Appeal was preferred by the Petitioner challenging the order dated 14th September 2014 passed by the 3rd Joint Civil Judge, Senior Division, Nashik, thereby dismissing the Civil Miscellaneous Application No.338 of 2013.