KANCHANBEN BACHUBHAI SHAH Vs. NIRMALABEN

JUDGEMENT

(1.) THE present application has been preferred by the applicants - original plaintiffs, under Section 5 of the Limitation Act,1963, to condone the delay of 277 days in preferring the Appeal from Order, challenging the order passed by the learned Chamber Judge of City Civil Court, Ahmedabad in Civil Suit No. 1318 of 2005.

(2.) THOUGH served, nobody appears on behalf of respondent Nos. 1 to 4. Respondent No. 5 has refused to accept the Notice of the present application.

(3.) CONSIDERING the avernments made in the application and though served, nobody appears on behalf of respondent Nos. 1 to 4, the present application is allowed. Delay caused in preferring the Appeal from Order is hereby condoned. Rule is made absolute accordingly.