PRAVIN BHASKARRAO BORKUTE Vs. DINKAR BHASKARRAO BORKUTE

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. The petition is heard finally with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioner impugns the judgment passed by the first appellate Court on 09/07/2012 rejecting an application filed by the petitioner for condonation of delay in filing the miscellaneous civil appeal.