Pandurang Vithal Kolhe vs [email protected] Keshav Kolhe ...
2022 Latest Caselaw 3017 Bom

                                                       9-RA (CIVIL)NO.259 OF 2017 in CRA-191-2014.odt



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD

                     REVIEW APPLICATION (CIVIL) NO. 259 OF 2017
                                 IN CRA/191/2014

                         PANDURANG VITHAL KOLHE
                                  VERSUS
                [email protected] KESHAV KOLHE AND ANOTHER

                                           ...
                   Advocate for Applicants : Mr. Prashant K. Deshmukh
                                           ...

                                     CORAM : MANGESH S. PATIL, J.

                                     DATED    : 28th MARCH, 2022.

PER COURT :

1. Though the respondent no.2 in this Review Application is dead.

His legal representatives have not been brought on record. The Review

Application stands disposed of as abated to his extent. However, since the

respondent no.2 is the original Judgment Debtor No.3, the Review Application

can proceed.

2. Learned Advocate Mr. Prashant Deshmukh for the review

petitioner on instructions seeks leave to withdraw the Review Application

unconditionally.

3. Review Application is dismissed as withdrawn.

( MANGESH S. PATIL, J.)

Tandale/-