VAISHNAVI ENGINEERS AND DEVELOPERS Vs. NAVNATH RAMKRISHNA MHATRE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned counsel for the parties, heard finally at the stage of admission.

(2.) The challenge in this petition is to an order dtd. 22/2/2024 passed by the learned Civil Judge, Kalyan whereby an application preferred by the respondent/ original defendant to condone the delay of 9 years 4 months and 18 days in preferring an application to recall the order dtd. 20/4/2013 permitting the petitioner/ plaintiff to withdraw the suit being R.C.S. No. 782 of 2012, came to be allowed.

(3.) The background facts leading to this petition can be summarized as under:-