HARISHCHANDRA AMBALAL SHAH Vs. KANTABEN RAMESHCHANDRA BHOJAK

JUDGEMENT

(1.) PRESENT application has been preferred by the applicants- original petitioners to condone the delay of 59 days in preferring the revision application challenging the judgment and order dated 21.4.2008 passed by learned Appellate Bench, Small Causes Court, Ahmedabad in C.A. No.114 of 1999.

(2.) THOUGH served, nobody appears on behalf of respondents. Hence, as such, there is no opposition to the present application. Even otherwise, considering the averments in the application and to give one opportunity to the applicants rather than on non-suiting the petitioners on the technical ground of delay, delay caused in preferring the revision application is hereby condoned. Rule is made absolute accordingly. No costs.