CHANDRAKANT Vs. VIKAS

JUDGEMENT

(1.) Heard Shri. S.S. Halkude, learned counsel for the petitioners-original applicants and Shri. P. S. Dighe, learned counsel for the respondent-original respondent.

(2.) Rule. Rule made returnable forthwith and with the consent of learned counsel for the parties, petition is taken up for final hearing at admission stage.

(3.) The petitioners-original applicants have challenged the order dated 27.11.2009, passed by the learned II Joint Civil Judgejunior Division, Latur, in Miscellaneous Application No.274 of 2007, thereby rejecting the present petitioners' application for condonation of delay, and prayed for quashment thereof.