GULJAR BANO PATEL Vs. JAYRAJ DEVIDAS

JUDGEMENT

(1.) Rule made returnable forthwith. The learned counsel for the contesting Respondent waives service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order dtd. 7/4/2016 passed by the Maharashtra Revenue Tribunal (MRT) in Misc. Application No. 7 of 2014. By the impugned order the learned MRT has rejected the Misc. Application No. 7 of 2014 thereby refusing to recall the order dtd. 30/1/2014 by which revision application bearing No. TNC/REV/281/B/2010 has been dismissed in default.

(3.) I have heard learned counsel for the parties.