ASHOK BANSIDHAR AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the learned counsels for the parties, heard finally.

(2.) These petitions take exception to the orders dated 9 th May 2017 in Chamber Summons No. 72 of 2017 and 192 of 2017, taken out by the petitioners in the respective petitions, to implead them as party defendants in Suit No. 94 of 2017 instituted by the respondent Nos. 2 to 10 herein against the respondent No.11-Municipal Corporation, whereby the learned Judge, City Civil Court rejected both the chamber summons.

(3.) Shorn of unnecessary details, the background facts can be stated as under :-