KUNDLIK LAXMAN WAGASKAR Vs. SUBHADRABAI ARJUN KALAMKAR

JUDGEMENT

(1.) This is an application for condonation of delay of 89 days in filing Review Petition.

(2.) The petitioner seeks to review the order passed by me on 31st October, 2018 holding that the Second Appeal No. 21/2018 preferred by the present appellants, who were not parties to the suit was not maintainable. Thereafter, the petitioners/appellants had approached the Apex Court by filing application for Special Leave Petition. The Apex Court passed the following order:-.

(3.) The basic facts necessary to decide this review petition may be stated as follows :-