JAGANNATHBHAI GANPATBHAI BRAHMBHATT Vs. MIHIR DAHYABHAI VYAS

JUDGEMENT

(1.) PRESENT application under Section 5 of the Limitation Act has been preferred by the applicant herein to condone the delay of 126 days in preferring the revision application challenging the judgment and order passed by the learned trial Court dated 31.1.2007 passed in H.R.P. Suit No.1283 of 1999 and confirming the order passed by the learned appellate Court vide judgment and order dated 24.4.2009 in Civil Appeal No.49 of 2007.

(2.) THOUGH served, nobody appears on behalf of the respondent. Hence, under the circumstances, there is no opposition to the present application. Under the circumstances, delay caused in preferring the application is hereby condoned. Rule is made absolute accordingly. No costs.