LAWS(BOM)-2012-7-58

HASMUKH NAROTTAM MALKAN Vs. LALIT CHOKHANI

Decided On July 20, 2012
HASMUKH NAROTTAM MALKAN Appellant
V/S
LALIT CHOKHANI Respondents

JUDGEMENT

(1.) At the out set , the learned counsel appearing for the Petitioners seeks deletion of the Respondent No.4. The Respondent No.4 is accordingly deleted at the risk of the Petitioners. Amendment to be carried out forthwith.

(2.) Rule, with the consent of the parties made returnable forwith and heard.

(3.) The above Petition takes exception to the order dated 2/3/2012 passed by the learned Judge, City Civil Court, Greater Mumbai, by which order the application filed by the Petitioners for leave under Order 2 Rule 2 of the Code of Civil Procedure came to be rejected.