ANAND PATHAK,J. - (1.)Shri R.K.Soni, learned counsel for the petitioner/defendant. Shri Ashok Khedkar, learned counsel for respondent No. 1/plaintiff. Shri Sanjeev Jain, learned counsel for respondents No. 2 to 4/defendants. Shri Abhishek Mishra, learned GA for respondent No. 5/State.
(2.)With consent, heard finally.
(3.)Petitioner/defendant has filed this petition under Article 227 of the Constitution of India being aggrieved by order dated 6/7/2017 passed by trial Court, whereby, the application moved by the petitioner/defendant under Order VI rule 17 CPC has been rejected.