NILESH VIJAY DESHMUKH Vs. MATHURABAI BHIKANRAO DESHMUKH

JUDGEMENT

(1.) Heard Shri G. V. Wani, Advocate for the petitioner and Shri R. R. Mantri, Advocate for the respondent.

(2.) Rule. Rule made returnable forthwith. With consent, taken up forthwith for hearing.

(3.) It is to be noted that the respondent Mathurabai died during pendency of this petition. The respondents Nos. 1 (A) to 1 (E) are the legal representatives of the original respondent. By this petition, the present petitioners are challenging the order dated 17-9-2004 passed by the Additional Commissioner, Nasik division, Nasik in RTS/review/187/04 condoning the delay in preferring the review petition by the deceased Mathurabai.