VIVEK L. KHOBREKAR Vs. RAGHUPATI R. BHANDARI

JUDGEMENT

(1.) Heard Mr. S.S. Kantak, the learned Senior Advocate, who appears along with Mr. Nikhil Vaze for the applicants.

(2.) These are applications for recall of common judgment and order dated 08.02.2021 in First Appeal No. 250/2009 and Writ Petition No. 983/2019.

(3.) The applicants contend that the learned Single Judge of this Court by order dated 06.01.2020 had directed the impleadment of M/s. Prasanna Developers Pvt. Ltd. and M/s. A.K. Constructions as respondent nos. 4 and 5 in Writ Petition No. 983/2019 because there was some material on record that these parties were subsequent purchasers or in any case, have acquired some interest in the suit property during the pendency of the litigation.