MANDABAI Vs. MURLIDHAR NARAYAN PONNALWAR

JUDGEMENT

(1.) Mr. M.A. Bapat, learned Counsel for petitioners, seeks permission to delete the name of respondent no.3. Permission to delete name of respondent no.3 is granted at the risk of petitioners.

(2.) Rule made returnable forthwith. Learned Counsel for respondents waives service. By consent of the learned Counsel for the respective parties, heard forthwith.

(3.) The petition takes exception to the order passed by Ad-hoc District Judge-I, Gadchiroli in M.C.A. No. 29/06 filed for condonation of delay of 490 days occurred in filing application for restoration of MCA No. 34/04.