CHUNILAL AMBARAM JARIWALA Vs. AMBARAM MOTIRAM

JUDGEMENT

(1.) THE present application has been preferred by the applicants-original appellants to condone the delay in preferring the Appeal from Order.

(2.) AS the learned advocate appearing on behalf of the applicants-original appellants proposes to withdraw the main Appeal from Order itself, the delay caused in preferring the Appeal from Order is condoned.

(3.) WITH this, the present application is allowed. Rule is made absolute accordingly.