DIGAMBAR KISAN SHEWALE Vs. AD HOC DISTRICT JUDGE

JUDGEMENT

(1.) Heard Mr. Gilda, learned counsel for the petitioners and Mr. Mohta, learned counsel for respondents 2 and 3.

(2.) Rule. By consent heard forthwith.

(3.) By this petition, the petitioners challenge order dated 23/4/2007 passed by the Adhoc Additional District Judge-2, Buldhana in Regular Civil Appeal No.63/2003 by which an application filed by respondents 2 and 3 under Order XLI Rule 27 of the Code of the Civil Procedure ( the Code for short) has been allowed.