KIRI INDUSTRIES LTD. Vs. LALIT SHREECHAND PANCHAL

JUDGEMENT

(1.) Rule. Mr. A. A. Zabuawala, learned advocate waives service of notice of rule on behalf of the respondent.

(2.) Having regard to the controversy involved in the present case, which lies in a very narrow compass, with the consent of the learned advocates for the parties, the matter was taken up for hearing at the admission stage.

(3.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 21.1.2017 passed by the Commercial Court, Vadodara below Exhibit-7 in Commercial Civil Suit No.157 of 2016 whereby the application filed by the petitioners for condonation of delay in entering appearance in response to the summons issued by the court has been dismissed.