SAROJINI SHETTI Vs. SUDHA

JUDGEMENT

(1.) Heard Mr. Thorat, learned Senior Counsel for the petitioner and for the opponent in C.A No.789 of 2016 and Mr. Patil, learned Counsel for the petitioner and for the applicant in C.A No.789 of 2016, at length.

(2.) By this Petition under section 114 r/w Order-LXVII, Rule- 1 of the Code of Civil Procedure, 1908 (for short 'C.P.C'), the petitioner, hereinafter referred to as 'defendant No.1' has sought review of the judgment and order dated 19th July, 2016 passed by this Court in Civil Revision Application No.782 of 2014. By that order, the Civil Revision Application preferred by the original defendants was dismissed.

(3.) C.A No.789 of 2016 is taken out by the applicants seeking permission to withdraw the rent deposited by the defendants in this Court as per the order dated 19th July, 2016.