JAGANNATH S.SHRIKE Vs. DEVIDAS MARTAND DESHPANDE

JUDGEMENT

(1.) RULE . The learned Counsel for the respondent waives notice. By consent heard forthwith.

(2.) THE delay of about 44 days infiling the Appeal by the petitioner was not condoned by the learned Judge. The application filed by the petitioner to condone the same came to be dismissed on 7.8.1996. The same is under challenge in this Petition.

(3.) THE learned Counsel for the respondent made a grievance that the petitioner has not deposited the arrears of rent. The learned Counsel for the petitioner states that if there are arrears, the petitioner shall deposit the same.