KANTIBHAI RATILAL SOLANKI Vs. THAKOR JASHIBEN

JUDGEMENT

(1.) HEARD learned advocates appearing for the parties respectively.

(2.) CONSIDERING the submission made by learned advocate for the applicant, averments made in paragraph No.2 of the application and medical papers annexed above showing ailment of the applicant, sufficient cause is shown to condone the delay and therefore, prayer in terms of para 3(A) and (B) by condoning the delay of 115 days is granted. This application is allowed. Rule is made absolute accordingly. No costs.