MADHAVRAIJI MURLIDHARLALJI Vs. JAISUKHBHAI DAMANI

JUDGEMENT

(1.) HEARD finally by consent of the parties at the stage of admission itself. Perused record and written submissions circulated by the parties in advance.

(2.) AT the outset, I may observe that no reasons are to be found in the petition for invoking review jurisdiction of this Court. No contentions are to be found in the review petition as to how the petitioners are justified in seeking review of the findings recorded in para. 6, 7, and 8 of the order of which review is being sought. Merely because the petitioners moved miscellaneous application for setting aside the orders passed by the City Civil Court and the same is pending for consideration it cannot be a ground for invoking review jurisdictionor seeking review of the order of this Court dated 5th October 2000.

(3.) IN my opinion, for the aforesaid reasons, no case is made out for exercise of powers of review. In the result, review petition is dismissed with no order as to costs.