BHOJALRAM DAIMONDS PROPRIETOR MAHESHBHAI JIVRAJBHAI PANSURIYA Vs. SAVARKUNDLA NAGRIK SAHAKARI BANK LIMITED

JUDGEMENT

(1.) The present petition is filed by the petitioners under Article 227 of the Constitution of India challenging the Order dtd. 21/9/2022 passed by the Gujarat State Cooperative Tribunal, Ahmedabad in Misc. Application No.80 of 2021, whereby the learned Tribunal has dismissed the application for condonation of delay preferred by the petitioner in appeal against the judgment and order dtd. 30/1/2018 passed in Lavad Case No.11 of 2017.

(2.) The facts of the present case in nutshell are as under:-

(3.) Though the respondents served with the notice of rule issued by this Court, yet they have chosen not to appear before this Court either in person or through an advocate and oppose this application.