CHANDRABAI SAVLARAM SAWANT Vs. GOPINATH HARISHCHANDRA GHAG

JUDGEMENT

(1.) After the matter is heard for some time, Mr.S.A.Jabbar, learned counsel for the Respondent raises a preliminary objection of maintainability of the revision application. Learned counsel draws the attention of this court to the proviso to Sec. 115 to submit that no revision can be filed against an order in appeal. He tenders across the Bar of the Hon'ble Supreme Court in the case of Vishnu Awatar Vs. Shiv Autar and ors. and other connected petitions,(1980)4 Supreme Court Cases 81. and refers to paragraph No. 6 thereof which is quoted as under:-

(2.) Mr.Omkar Nagwekar, learned counsel for the Revision Applicant seeks some time to review the same and rebut. At his request, list on 3 rd July, 2023.

(3.) Ad-interim relief granted earlier to continue till the next date.