ISMAIL USMAN PATEL Vs. HIRACHAND VASANTRAO JOJARE

JUDGEMENT

(1.) Heard Mr. Sameer Kumbhakoni for the Petitioner and Mr. Nitesh Mohite for the Respondent.

(2.) Rule. Rule made returnable forthwith with the consent and at the request of learned Counsel for parties.

(3.) Challenge is to order dated 25.04.2018 made by the learned Trial Judge rejecting the Petitioner's application at Exhibit 11 seeking setting aside the order marking him ex-parte on 03.07.2017 and consequently, even denying the Petitioner's right to file written statement.