SANTOSHIDEVI Vs. NARENDRA PARMESHWAR THAKUR

JUDGEMENT

(1.) The Applicant has filed this Application for condonation of delay of 48 days in preferring the captioned First Appeal on the grounds stated in the memo of application.

(2.) Heard learned Advocate Mr. Hiren M. Modi for the Applicants and learned Advocate Mr. Chirayu Mehta for respondent No.3. The Court has taken up this matter for condoning the delay though the cause list reflects that the respondent No. 2 is unserved expired.

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