SHAMLA G.ALORNEKAR Vs. CARMEN PINTO

JUDGEMENT

(1.) Heard Mr. A.D. Bhobe, learned counsel for the Appellants, and Mr. A. Phadte learned counsel for the Respondent.

(2.) On 13/1/2023, this Court made the following order:-

(3.) Having heard the learned counsel for the parties, a case is made out for setting aside the impugned order dtd. 4/12/2019 and condoning the delay of 103 days in instituting the Appeal against the order dtd. 13/9/2017. By this order, the trial Court has rejected the plaint holding that the suit was barred by limitation.