MOHINI RESORTS PVT. LTD. Vs. SHANKAR GODAJI GORE

JUDGEMENT

(1.) Heard Mr. Thorat, learned Senior Advocate for Petitioner and Mr. Patil, learned Advocate for Respondent No.2. None for Respondent No.1. Respondent No.2 is the main contesting Respondent.

(2.) From the year 2017, Petition is pending for admission. It is heard today finally at the stage of admission by consent of the parties.

(3.) This Writ Petition assails the judgment and order dtd. 7/6/2017 passed by learned Judge, Small Causes Court, Pune in Application filed below Exhibit-295 in Darkhast No.1032 of 1980. Copy of the order dtd. 7/6/2017 is appended at Exhibit-L, page No.129 to the Petition.