CHHUTUN BHAIRO GUJAR Vs. OMKARLAL DEVILAL GUPTA

JUDGEMENT

(1.) PRESENT application under Section 5 of the Limitation Act has been preferred by the petitioners to condone the delay of 28 days for preferring the revision application challenging the judgment and order dated 15.12.2009 passed by learned appellate Court passed in Civil Appeal No.52 of 1999.

(2.) HAVING heard the learned advocate for the respective parties and considering the averments in the application and even otherwise to give one opportunity to the applicant to submit the case on merits rather than non-suiting the petitioner on the technical ground, delay of 28 days caused in preferring the application is hereby condoned. Rule is made absolute accordingly. No costs.