DINESHBHAI DHULABHAI Vs. REVABEN NARANBHAI CHAUHAN

JUDGEMENT

(1.) Heard Mr.Nilesh Pandya, learned advocate appearing on behalf of the applicants and Mr.D.N. Pandya, learned advocate appearing on behalf of the respondent. In fact, Mr.D.N. Pandya, learned advocate appearing on behalf of the respondent has appeared on Caveat.

(2.) RULE. Mr.D.N. Pandya, learned advocate appearing on behalf of the respondent waives the service of notice of rule.

(3.) Present application under sec.5 of the Limitation Act has been preferred by the applicants - original appellants/Defendants to condone the delay of 393 days in preferring the Second Appeal against the judgement and order dtd.30/7/2006 passed by the learned Presiding Officer, FTC No.3, Gandhinagar, in Misc.Civil Appeal No.64 of 2006, by which the learned appellate court has allowed the said appeal preferred by the respondent herein - original applicant.