DHAIRYA OVERSEAS Vs. RAJESHBHAI GORDHANBHAI NANDA

JUDGEMENT

(1.) This is a successive application for condonation of delay in filing the First Appeal at the instance of the original defendants (judgment debtors).

(2.) We straightway take notice of the order passed by a Coordinate Bench dtd. 7/5/2019 in the first round of the litigation, i.e. the first Civil Application No.1057 of 2019 filed by the applicants herein for condonation of delay. The said application came to be rejected by the Coordinate Bench vide order dtd. 7/5/2019. The same reads thus :

(3.) Ordinarily court is lenient in the matter of condoning delay. However, the applicants should, to say the least, at least offer satisfactory explanation.