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Judgment
Leave granted.
We have heard the Learned Counsel for the parties.
The suit (i.e. R.C.S. No. 138/2008) is pending before the Trial Court. In the facts and circumstances of this case, we direct that the following Villagers be imp leaded as Defendants after the existing Defendants in R.C.S. No. 138 of 2008:
Kaluram Mahadu Thakur
Ashok Pundalik Patil
Anil Laxman Patil
Ram Chander Karavkar
Gunda Kuthiya Bhoir
Barku Dinkar Patil
The above newly imp leaded Defendants would be entitled to file written statements within eight weeks. Replications, if any, be filed within four weeks thereafter.
In view of the order passed above, the order dated 28.8.2008 passed by the learned Civil Judge, Junior Division, Panvel in R.C.S. No. 138 of 2008 and the order dated 24.10.2008 passed by the High Court of Bombay in Writ Petition No. 7339 of 2008, are seta side. We request the learned Civil Judge, Junior Division, Panvel to decide the said suit as expeditiously as possible.
With the above observation and direction, this appeal is disposed of.