BABAN RAMCHANDRA SHUKLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri S.R. Deshpande, the learned counsel for the petitioners, Shri N.R. Patil, the learned Assistant Government Pleader for respondents 1 to 3/State and Shri N.A. Gaikwad, the learned counsel for respondents 5 to 9. Rule. Rule is made returnable forthwith.

(2.) The defendants in Regular Civil Suit 14 of 2014 preferred an application that common evidence be recorded in Regular Civil Suit 14 of 2014 Parag Shukla and others v. Baban Shukla, Regular Civil Suit 48 of 2012 Baban Shukla and others v. State of Maharashtra and others, Regular Civil Suit 13 of 2014 Shyam Shukla and others v. Baban Shukla, Regular Civil Suit 12 of 2014 Parag Shukla and another v. Baban Shukla and others and Regular Civil Suit 11 of 2014 Parag Shukla and another v. Baban Shukla and others.

(3.) The application is premised on the order of the District Judge in Civil Miscellaneous Application 6 of 2014 paragraph 2 of which reads thus: