MADHUKAR ARJUNRAO WAGHMODE Vs. DHARMARAJ APPARAO PATTE

JUDGEMENT

(1.) Present Review Application has been filed praying to review the order passed by this Court in Second Appeal No. 160 of 2018 decided on 1/9/2021, thereby this Court dismissed the Second Appeal holding that there are no substantial questions of law arising as contemplated under Sec. 100 of the Code of Civil Procedure.

(2.) Heard Mr. Deshpande, learned Advocate appearing for the review applicant.

(3.) It is not even necessary to issue notice to respondents. However, it will not be out of place to mention here that learned Advocate Mr. G.C. Navandar holding for learned Advocate Mr. A.M. Gholap submits that since the matter was disposed of, the Vakalatnama of Mr. Gholap has come to an end and he has no instructions to appear for the respondents.