RAMCHANDRA GUJA REWATKAR Vs. MANGO VITHYA KOCHE

JUDGEMENT

(1.) Heard Shri P.A. Markandeywar, the learned Advocate for the petitioner. None appears for the respondents.

(2.) The petitioner has challenged the order passed by the Executing Court rejecting the application filed by the petitioner for grant of possession as per the decree of specific performance of contract, in favour of the petitioner. Initially, the petitioner had challenged the impugned order in revision under Section 115 of the Code of Civil Procedure vide Civil Revision Application No.737 of 1999. When the revision was listed for final hearing, the learned Advocate for the respondents had raised the objection that the civil revision application was not maintainable and this Court by the order dated 04092013 allowed the petitioner to convert the civil revision application into writ petition. The petitioner has, accordingly, taken steps and now this writ petition is listed for final hearing.

(3.) After the petitioner had converted the civil revision application in to writ petition, it is renumbered as Writ Petition No.4908 of 2013. This Court by the order dated 13032014 directed issuance of notices to the respondents, for final disposal. On that date, Shri Nitin Vyawahare, Advocate appeared for respondent Nos. 2A to 2F. The respondent No.1 has died. It is stated in the cause title that he has not left any legal representatives.