RAMANBHAI BALDEVBHAI PATEL Vs. VASUDEVBHAI M BAROT

JUDGEMENT

(1.) HEARD. Mr. D. S. Rami, learned advocate appearing on behalf of the applicant - appellant original defendant No. 2 and Mr. Tattvam Patel, learned advocate appearing on behalf of respondent No. 1.

(2.) THE present application has been preferred by the applicant appellant original defendant No. 2 under Section 5 of the Limitation Act, for condonation of delay of 180 days in preferring the Appeal from Order.

(3.) HAVING heard the learned advocate appearing on behalf of the respective parties and considering the avernments made in the application and so as to give an opportunity to the applicant to submit his case on merits, the present application is allowed. The delay of 180 days in preferring the Appeal from Order is hereby condoned. Rule is made absolute accordingly.