KAMRUDIN J. MAVANY Vs. TAJDIN J. MAVANY

JUDGEMENT

(1.) HEARD Mr. Usgaonkar, learned Counsel appearing on behalf of the applicants. None present for the respondents though they have been duly served.

(2.) BY this review application, the applicants have sought review of the order dated 30.03.1998 passed by this Court (Coram: R. K. Batta, J.) in Appeal From Order No. 90 of 1992. In the said Appeal from Order, the order dated 05.03.1992 passed by the learned Civil Judge, Senior Division in Inventory Proceedings No. 19213 of 1980/A was challenged.

(3.) THE said order dated 05.03.1992 was challenged by the present applicants before this Court and by the order dated 30.03.1998 passed in Appeal From Order No. 90 of 1992, the order passed by the learned Civil Judge Senior Division was maintained. The applicants approached the Hon'ble Supreme Court and in Petition(s) for Special Leave to Appeal (Civil) No. 13396/98, by order dated 31.08.1998, the Apex Court dismissed the petition as withdrawn, by granting leave to the applicants to withdraw the said petition and move the High Court for review of the judgment under appeal, as desired by the applicants. Therefore, the applicants are before this Court, by way of the present review application.