- (1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.
(2.) I have considered the strenuous submissions of Mr.Kalani and Mr.Choudhary on behalf of the respective sides and have gone through the judgment cited by the petitioner in the matter of Mohan Maluram Agrawal Vs. Kaladevi Sawarmal Agrawal and another, [2007(2) Mh.L.J.74].
(3.) The petitioner is aggrieved by the order dated 07/10/2015 by which application Exhibit 186 filed by the petitioner/defendant no.2 has been rejected in the light of the proviso to Order 6 Rule 17 of the CPC.;