Abhay Manohar Sapre,J. - (1.) Leave granted.
(2.) This appeal is filed against the final judgment and order dated 23.03.2010 passed by the High Court of Judicature at Bombay in Civil Revision Application No.493/2008 allowing the said revision application filed by the respondents herein.
(3.) Facts of the case lie in a narrow compass so are the issues involved in the appeal, a short one. It would, however, be clear from the facts mentioned infra.;