RAMDAS RUPLA WAGH Vs. MOHD AYYUB MOHD BASHIR

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Respondents waive service.

(2.) Heard finally with the consent of the parties at the admission stage.

(3.) The petitioners are challenging legality and validity of order dated 6th August, 2013 passed by the Learned IInd Joint Civil Judge Junior Division, Malegaon passed below Exhibit- 5 in Regular Civil Suit No. 356 of 2012 and order dated 7th January, 2014 passed by the Ad-Hoc District Judge-2, Malegaon in Civil Misc. Appeal No. 24 of 2013.