KAILASH AMBADAS LAD Vs. MANJUSHA ASHOK OZA

JUDGEMENT

(1.) BY the present writ petition, filed under Article 227 of the Constitution of India, the petitioner, original plaintiff, has challenged the orders passed below Exhibits-57 and 59 in RCS No.344/2003, by the 13th Joint Civil Judge, Junior Division, Aurangabad.

(2.) RULE. Considering the fact that a very small point is involved in this petition Rule made returnable forthwith. By the consent of the parties heard finally at the stage of admission.