DILIP JAYANTILAL VAIDYA Vs. MANJULABEN DHARMIKLAL PANDYA

JUDGEMENT

(1.) HEARD learned advocate appearing on behalf the applicants, Shri N. K. Majmudar, learned advocate appearing for opponents nos. 2. 1 to 2. 3 and other learned advocates appearing for the respective parties.

(2.) BY way of this present Civil Revision Application, the applicants have prayed for appropriate order or direction and to quash and set aside the order passed by the learned Principal District Judge, Vadodara dated 21/09/2007 in Civil Miscellaneous (Delay) Application No. 1/2006 by not condoning the delay of 206 days in preferring the appeal against the order passed by the learned trial Court dated 14/10/2005 dismissing the suit.

(3.) SHRI Mayank Desai, learned advocate appearing on behalf of the applicants has submitted that as such the delay would be only of 55 days and not of 206 days and there is an error in mentioning the number of days.