PRIYA D/O NARAYAN PUTHAN Vs. PARUSHURAM PRINTERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) With consent of learned Counsel for the parties heard finally.

(3.) Aggrieved by the order dated 24.01.2019 passed by the 8th Joint Civil Judge, Senior Division, Aurangabad below application Exh.88 in Special Civil Suit No.167 of 2012, defendant No.4 in the said Civil Suit, who had filed the said application, has filed the present writ petition.