(1.) Fa No. 488/2018 is delinked from this appeal as FA No. 488/2018 is an admitted appeal and the instant appeal is not yet admitted.
(2.) By this order I.A. No. 1/2018 application for condonation of delay in filing the instant appeal is being disposed of.
(3.) Respondent No. 1 had filed a civil suit against the appellants, respondents No. 2, 4, 5, 6, 7 and 8 for declaration and permanent injunction.