BOSLE MOHAN RAO PATEL Vs. DYAWAR NAGESH

JUDGEMENT

(1.) This civil revision petition is filed challenging the propriety and legality of the order dtd. 27/6/2023 passed in I.A.N.483 of 2022 in O.S.No.46 of 2018 on the file of the Senior Civil Judge at Nirmal. PERUSED THE RECORD

(2.) The impugned order dtd. 27/6/2023 passed in I.A.N.483 of 2022 in O.S.No.46 of 2018 on the file of the Senior Civil Judge at Nirmal, in particular, para 9, reads as under:

(3.) The petitioners/defendant Nos. 2 and 1, filed I.A.No.483 of 2022 under Order 8 Rule 9 read with Sec. 151 C.P.C. seeking grant of leave to file counter claim for declaration, and recovery of possession and mandatory injunction as against the suit claim of the respondent/plaintiff.