(1.) Leave granted.
(2.) Since the issues raised in the above captioned appeals are the same, the parties are also same and the challenge is also to the self-same judgment and order passed by the High Court, those were taken up for hearing analogously and are being disposed of by this common judgment and order.
(3.) The appeals arise from the order passed by the High Court of Karnataka at Bengaluru dtd. 16/11/2022 in I.A. Nos. 1 & 3 of 2018 respectively in Regular First Appeal No. 1303 of 2018 by which the High Court allowed the said I.A. Nos. 1 & 3 of 2018 respectively filed by the respondents herein and thereby condoned the delay of 586 days in filing the said appeal against the judgment and decree dtd. 16/9/2016 passed by the Senior Civil Judge and JMFC, Devanahalli in Original Suit No. 458 of 2006 instituted for specific performance of contract. By the order passed in I.A. Nos 1 & 3 of 2018 respectively, the High Court granted leave to appeal to the Respondent Nos. 1 and 2 herein (subsequent purchasers) against the original judgment and decree of specific performance as they were not parties in the suit proceedings.
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