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Judgment
6 paragraphs · 98 words
ORDER
a. Writ Petition is allowed in terms of prayer Clauses (a) and (b) subject to condition that, petitioners deposit cost of Rs.15,000/- with Trial Court within period of four weeks from date of this order.
b. On deposit of costs, it be disbursed to plaintiffs.
c. The Trial Court shall issue witness summons only to PW-3 Smt. Manisha Ganeshkar and petitioners/defendants shall complete further cross-examination on the date fixed by Court. After such examination parties to proceed to finally argue matter before Trial Court. d. Rule is made absolute in above terms.
(S. G. CHAPALGAONKAR) JUDGE
Devendra/December-2025