JAYMIN KAMLESHBHAI THAKKAR Vs. KAILASH TUKARAM CHIKHLIKAR

JUDGEMENT

(1.) The present First Appeal is filed by the Appellants / Original Objectors - Applicants under Order 21 Rule 58 in Darkhast No. 232 of 2013 on the grounds mentioned in the Appeal.

(2.) Before referring to the merits of the matter, the background of the facts even in this matter are required to be noted that in spite of sufficient opportunity granted by way of indulgence, learned Advocate for the Appellants has not bothered to remain present nor the Applicants have taken steps to make the alternate arrangement.

(3.) On the last occasion, the following order was passed by this Bench on 9.3.2017: