DHAIRYA OVERSEAS Vs. RAJESHBHAI GORDHANBHAI NANDA

JUDGEMENT

(1.) By way of present application, the applicants have prayed, inter alia, that :-

(2.) The applicants seek that the delay of 103 days caused in filing the appeal may be condoned. To justify the request, the applicants have offered and stated that -

(3.) Ordinarily court is lenient in the matter of condoning delay. However, the applicants should, to say the least, at least offer satisfactory explanation.