IDMC LIMITED Vs. ABDULBHAI MAHMADBHAI MULTANI

JUDGEMENT

(1.) Mr. Rishin Patel, learned advocate, states that he has received instruction to appear for respondent Nos. 1 and 2. He states that he may be permitted to file his appearance. Accordingly, is is permitted to file his appearance for respondent Nos. 1 and 2.

(2.) Rule. Mr. Rishin R. Patel, learned advocate, waives service of notice of rule on behalf of respondent Nos. 1 and 2.

(3.) These are the applications for condonation of delay occurred in filing appeals.