KAMLA A. BHARWANI Vs. MOHAN D. CHULANI

JUDGEMENT

(1.) By the present Petition under Article 227 of the Constitution of India, the Petitioner-landlord has impugned Orders dated 26th June, 1998 passed at 11.15 a.m. and at 3.00 p.m. in R.A.E. Suit No. 2571 of 1978 thereby, dismissing the Suit filed by the Petitioner and her Application for restoration of Suit, respectively.

(2.) Heard Mr. Datar, learned counsel for the Petitioners and Smt. Dabholkar, learned counsel for the Respondents. Perused the entire record annexed to the Petition.

(3.) The record indicates that, the Petitioner-Original Plaintiff has filed the aforestated Suit for eviction of the Respondents, on the ground of bonafide requirement and other related grounds. That, the daughter of the Petitioner was her Constituted Attorney and her examination-in-chief was recorded on 12th January, 1989 and on 28th February, 1989 in the aforestated Suit. The Suit was thereafter, adjourned from time to time for the reasons mentioned in the Roznama of the said case.