GUJARAT HOUSING BOARD Vs. S. K. DESIGN

JUDGEMENT

(1.) Having regard to the explanation provided in the application, the delay of 84 days in preferring the First Appeal is hereby condoned. The Civil Application stands allowed. ORDER IN FIRST APPEAL 1. Heard Mr. Bhargav Hasurkar, learned advocate for the appellants and Mr. Suren M. Shah, learned advocate for the respondent No. 1.

(2.) Factual matrix, giving rise to this appeal, is as under:-

(3.) Being dissatisfied with the said judgment and decree, the appellants have preferred the present first appeal under Sec. 96 of the Code of Civil Procedure, 1908 before this Court.