KINNAR HASMUKHBHAI SHAH Vs. SHANKARBHAI DHARMAJI DAMOR

JUDGEMENT

(1.) The Applicant has filed this Application for condonation of delay of 325 days in preferring the captioned First Appeal on the grounds stated in the memo of application.

(2.) Heard learned Advocate Mr. Vishal Mehta for the Applicant and learned advocate Ms. Masumi Nanavaty with learned Advocate Mr. Vibhuti Nanavati for Opponent No.3. The Court has taken up this matter for condoning the delay though the cause list reflects that the Opponent Nos. 1 and 2 are unserved.

(3.) Learned Advocate for the respondent has raised an objection to condone the delay in filing the captioned First Appeal.