RAVINDRA SAKHARAM NAGARE Vs. AJAY RAO SAHEB

JUDGEMENT

(1.) We heard the learned counsel for the revision petitioner and the respondent no. 1 / complainant no. 1 in person for the respondents no. 1 and 2 / complainants no. 1 and 2. Respondents no. 3 and 4 were ex parte.

(2.) We perused the entire material on record.

(3.) The revision petition has been filed with delay of 45 days. From the reasons stated in the application for condonation of delay, sufficient cause to condone the delay is not visible. However, in the interest of justice, to afford fair opportunity to the revision petitioner, and to settle the matter on merit, the delay is condoned.