NAMDEV RAJARAM GAWDE Vs. WAMAN SADASHIV JOSHI

JUDGEMENT

(1.) Initially vide order dtd. 5/1/2023, this revision application was dismissed after hearing the learned Amicus Curiae and the learned Counsel for the Respondents. Subsequently, the Applicant No.2 who appears in person filed Miscellaneous Civil Application No.167/2023 for recall of the order dtd. 5/1/2023 on the ground that she was unaware about the date of the matter which was fixed on 5/1/2023 and accordingly, failed to appear and argue the matter. Vide order dtd. 27/4/2023, in Miscellaneous Civil Application No.167/2023, the prayer of Applicant No.2 was allowed since the Respondents also agreed for recall of the order dtd. 5/1/2023 and to give an opportunity to Applicant No.2 to argue the matter afresh.

(2.) Accordingly, the matter was taken up at the admission stage itself with the understanding that it would be decided finally, with consent of the parties.

(3.) Heard learned Amicus Curiae Mr D. Zaveri, the Applicant No.2 in person, learned Counsel Mr Prasheen Lotlikar appearing with Mr Bhavesh Lotlikar for Respondent Nos.1 to 3 and learned Counsel Ms Sneha D. Shetye appearing for Respondent Nos.4(A) to 4(H) and 7 to 14.