KANAIYALAL CHANDULAL GANESHWALA Vs. ZUBEDABIBI GULAM AHMAD

JUDGEMENT

(1.) RULE. learned advocate appearing on behalf of the respondents waives service of of notice of of rule in each of the applications. With the consent of the learned advocates appearing for the respective parties, these applications are taken up for final hearing today.

(2.) BY way of these applications, respective applicants - original petitioners have prayed for an appropriate order to extend the time for depositing the amount of Rs. 28,000/- as directed by this Court vide order dated 18. 12. 2008 passed in Special Civil Application No. 12327 of 2008 and other cognate matters.

(3.) SHRI Sanjanwala, learned advocate appearing on behalf of the respective petitioners has submitted that respective applicants shall deposit the amount of cost as required to be paid pursuant to order passed by this Court in the aforesaid proceedings on or before 18th April, 2009.