KARUR VYASHA BANK LIMITED Vs. HIRABAI BABURAO EKATPURE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally, at the stage of admission itself, by consent of Mr. Purohit, learned counsel for the Petitioner, and Mr. Kursija, learned counsel for Respondent Nos.1 to 3.

(2.) By this Writ Petition, filed under Article 227 of the Constitution of India, the Petitioner is challenging the order dated 8th November 2017 passed by the 9th Civil Judge, Senior Division, Pune, below "Exhibit-24" in Miscellaneous Application No.254 of 2017.

(3.) The application at "Exhibit-24" was filed by the Respondents herein for framing issue as per the provisions of Order 14 Rules 1 to 3, read with Section 141, of the Civil Procedure Code, 1908. At this stage, it may be stated that, the said application was filed in Miscellaneous Application No.254 of 2017, which was filed under Order 21 Rule 58 of CPC, raising claim in respect of the attachment of the property.