BHAGWAT Vs. AMIT

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) The present revision application is filed challenging the order dtd. 16/01/2018 passed below Exhibit 23, rejecting the application for rescission of contract filed by the applicant under Sec. 28 of the Specific Relief Act in Execution Proceedings No. 37/2014 pending before the learned Joint Civil Judge Junior Division, Gondia.

(3.) The brief facts of the case are as under: