DAHIBEN KESHRISIN SATABHA Vs. S B CHAUHAN

JUDGEMENT

(1.) THIS matter is of 1989. Notice issued by this Court is not received back for long time. This application is filed by applicants-claimants with a prayer to condone delay in filing First Appeal. In Civil Application, rule is issued by this Court. Learned Advocate Mr. Dalal and learned Senior Advocate Mr. RR Marshall appearing on behalf of respondents. When matter has been called out, both learned Advocates remained absent. Even, applicants-claimants are also not remained present.

(2.) CONSIDERING, this matter being old matter of 1989, remained pending for condonation of delay, prayer made in this application to condone delay, if any, is condoned in the interest of justice.

(3.) RULE is made absolute accordingly.