PRASHANT CHANDRASHEKHAR GUNDAWAR Vs. MUNICIPAL COUNCIL BHADRAWATI

JUDGEMENT

(1.) HEARD Shri A. S. Chandurkar Adv. for the petitioners, shri A. A. Shelat, Adv. for respondent No. 1, Miss Kirti Satpute, Adv. for respondent No. 2. Rule. Made returnable forthwith. Heard finally with the consent of the parties.

(2.) BY this petition under Articles 226 and 227 of the Constitution of India, the petitioners are challenging the order passed by Civil Judge, Junior Division, bhadrawati in R. C. S. No. 1/1998, below Exh. 156, an application preferred by the petitioners for adducing the evidence of a witness on affidavit sworn before the notary.

(3.) IMPUGNED order reads thus -