KISHOR R MADAN Vs. RAMESH A PHATNANI

JUDGEMENT

(1.) HEARD the learned Advocates for the parties. Perused the records. .

(2.) SINCE the common question of law and facts arise in both the civil applications, they were heard together and are being disposed of by this common order.

(3.) THESE are the civil applications for condonation of delay of 192 days in filing the review petitions in relation to the judgment and order dated 14th august, 2002 passed in Civil Revision Application Nos. 1131 of 2002 and 1133 of 2002. By the judgment and order dated 14th August, 2002, both the revision applications were allowed and the order passed by the trial Court rejecting the applications for amendment to the written statement were set aside and the parties were allowed to amend the written statement.