(1.) Heard learned Advocate Mr. Apurva R. Kapadia for the Petitioners. Though served, none has remained present on behalf of the Respondents.
(2.) Rule.
(3.) By way of this Petition, filed under Article 227 of the Constitution of India, the Petitioners / Original Plaintiffs has challenged the order dtd. 14/8/2018 passed in Civil Miscellaneous Application No. 13 of 2018 (hereinafter referred to as "the Application") by the learned 11 th Additional District Judge, Ahmedabad (Rural) [hereinafter referred to as "the learned Trial Judge"], whereby the learned learned Trial Judge has rejected the Application, seeking condonation of delay, in preferring the Appeal preferred against the judgment and order passed by the learned Principal Senior Civil Judge, Ahmedabad (Rural), Mirzapur dtd. 4/2/2014 passed below Application Exh.19 under order 7 Rule 11 of the Code of Civil Procedure,1908 (hereinafter referred to as "the Code") in Regular Civil Suit No. 452 of 2011, whereby the Application filed by the Respondents (Original Defendants) came to be allowed and thereby Suit came to be dismissed under the provision of Order 7 Rule 11(a) and (d) of the .