SHARDABEN THAKORBHAI VALAND Vs. RANJITBHAI JITUBHAI SINDHA

JUDGEMENT

(1.) Shri Parekh, learned advocate appearing for the petitioner submits that additional affidavit as ordered has already been filed. He submits that all the respondents have been already served, except original respondent no.3, who has been ordered to be deleted. In view of this, all the existing respondents have been served.

(2.) Rule is served, however no one appears for the respondents. In view of this, the delay in filing the appeal is required to be condoned for the reasons stated in the application and the affidavit. Accordingly delay is condoned. Rule made absolute. No order as to costs.

(3.) Registry to give regular number to the appeal and place it for admission hearing in due course.