- (1.) Leave granted.
(2.) Heard the learned counsel for the parties,
(3.) This appeal is filed against the judgment and order dated 23.11.2000 passed by the High Court of judicature at Bombay bench at Nagpur, passed in civil revision application no. 659/1999. By the impugned order, the High Court set aside the order dated 3.3.1999 below exhibit 1 in misc. civil application no. 4438 of 1998 passed by the 8th Addl. district judge, nagpur who condoned the delay in filing the appeal.;