BHIKHIBEN Vs. HARESHKUMAR RAMJIBHAI PATEL

JUDGEMENT

(1.) Heard the learned advocate for the applicants.

(2.) By way of this application under Sec. 5 of the Limitation Act, 1963, the applicants have prayed for condonation of delay of 309 days occurred in preferring the cross objections.

(3.) Learned advocate for the applicants submits that only after receiving the appeal memo, the applicants could seek legal advise and thereafter to make arrangement for necessary funds and thus, that had led to delay of 309 days.