MOHAMMAD AIYUB NOORMOHAMMAD KAPADIYA Vs. MUFFADAL KASIM KANTAWALA

JUDGEMENT

(1.) Heard Mr. D.J. Bhatt, learned advocate on record for the applicant-original complainant.

(2.) Pursuant to the rule issued by this Court in delay condonation application, learned advocate Mr. Aftab A. Ansari had appeared at one stage and had prayed for time to file his Vakalatnama representing the respondent No.1-original accused.

(3.) This Court, on various occasions, had adjourned the matter considering the request of learned advocate for the respondent No.2. However, the Court has proceeded with hearing of the present application seeking leave to appeal in absence of any Vakalatnama being filed by the respondent No.2.