Zallushingh @ Sherbahadursingh His ... vs Mr. Jaganath Dhondiba Mahadik on 24 September, 2018

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Bombay High Court

Zallushingh @ Sherbahadursingh His ... vs Mr. Jaganath Dhondiba Mahadik on 24 September, 2018

Bench: Rajesh G. Ketkar

                                                                                                      CAOST25389_18.doc


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
                    CIVIL APPLICATION (ST.) NO.25389 OF 2018
                                      IN
                    REVIEW PETITION (ST.) NO.25387 OF 2018
                                      IN
                       CIVIL APPLICATION NO.1256 OF 2018
                                      IN
                         WRIT PETITION NO.4882 OF 2000
                                    WITH
                    REVIEW PETITION (ST.) NO.25387 OF 2018
                          (Zallushingh @ Sherbahadursingh and others Vs. Jaganath Dhondiba Mahadik)

Office Notes, Office                 Court's or Judge's orders
Memoranda of Coram,
appearances,Court's
orders, or directions,
and Registrar's Orders
                                     Mr. Satheesh K. R. for Applicants.

                                     CORAM : R. G. KETKAR, J.

DATE : 24TH SEPTEMBER, 2018 P.C.:

Heard Mr. Satheesh, learned Counsel for the applicants.

2. This Civil Application is filed for condoning the delay of 30 days in filing the Review Petition. For the reasons recorded in the Application, Civil Application is allowed in terms of prayer clause (a) with no order as to costs and Review Petition is taken up for admission forthwith.

3. Civil Application (St.) No.25389 of 2018 is disposed of accordingly.

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CAOST25389_18.doc REVIEW PETITION (ST.) NO.25387 OF 2018

1. The Petition seeks review of the order dated 05.07.2018 passed by this Court in Civil Application No.1256 of 2018 in Writ Petition No.4882 of 2000. By that order, Writ Petition No.4882 of 2000, which was dismissed in default, was restored to the file and was ordered to be listed for final hearing on 13.07.2018 in the Supplementary Board. Till next date of hearing, ad-interim order in terms of prayer clause (c) was granted.

2. After arguing the Petition for quite some time, Mr.Satheesh seeks permission to withdraw the Review Petition.

3. On the motion made by Mr. Satheesh, Petition is allowed to be withdrawn and is dismissed as withdrawn. Even otherwise, after perusing the Petition, I am more than satisfied that no case is made out for reviewing the order dated 05.07.2018. Hence, Review Petition fails and the same is dismissed.

(R. G. KETKAR, J.) Minal Parab 2/2 ::: Uploaded on - 26/09/2018 ::: Downloaded on - 27/09/2018 01:07:11 :::

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