RAMESH AND ORS. Vs. SHRUSHTI DEVELOPERS AND ORS.

JUDGEMENT

(1.) Heard Shri P.S. Sadawarte, learned Advocate for the applicants/petitioners and Shri V.A. Dhabe, learned Advocate for the non -applicants/respondents.

(2.) Rule. Rule made returnable forthwith.

(3.) The applicants have filed this application praying that the judgment passed by this Court in Writ Petition No. 2424 of 2004 on 10 -04 -2015 be recalled and the applicants be granted hearing. For the reasons stated in paragraph No. 1 of the civil application and the fact that the averments made in paragraph No. 1 of the civil application have not been controverted by the non -applicants, the civil application is allowed. The judgment passed in Writ Petition No. 2424/2004 on 10 -04 -2015 is recalled.