MANOJ SINDHI Vs. SAROJBA

JUDGEMENT

(1.) RULE. Mr. M. B. Gandhi learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1, 1/1 to 1/4 and Mr. Asim Pandya, learned advocate waives the service of notice of rule on behalf of the respondent No. 2.

(2.) PRESENT application has been preferred by the applicants original respondents to condone the delay of 70 days in filing the Affidavit in Civil Application No. 3588 of 2009 as well as in the Appeal From Order, as directed by this Court vide order dtd. 30/3/2009.

(3.) MR. MRUGEN Purohit, learned advocate appearing on behalf of the applicants has requested to condone the delay in filling the Affidavit as directed by this Court vide order dtd. 30/3/2009 and to permit the applicants original respondents to file Affidavit. Mr. Mrugen Purohit, learned advocate appearing on behalf of the applicants has submitted that the applicants are ready and willing to pay reasonable costs while condoning the delay in filing the Affidavit.