- (1.) Rule, returnable forthwith. By consent of the parties, taken up for hearing.
(2.) By this petition, the Petitioner challenges the order dated 6 January, 2010 passed by the learned Civil Judge, Sr. Division, Baramati allowing the application of the Respondents for amendment.
(3.) Learned Counsel for the Respondent raises a preliminary objection for maintainability of the writ petition at the instance of the Petitioner on the ground that Petitioner is not a "person aggrieved" by the impugned order and writ petition at his instance should not be entertained. For deciding the preliminary objection, it is necessary to refer a few facts which is mentioned below.;