- (1.) Leave granted.
(2.) In spite of due service of notice on the respondent, the respondent has failed to appear before us for the purpose of contesting the appeal.
(3.) By the impugned order, a learned Single Judge of the High Court has allowed a review application and modified the decree for possession, which was passed on the ground of bona fide requirement of the landlord-appellant by the Small Causes Court, Pune and affirmed by the High Court in revision.;