JAYANTILAL NARKERAM PANCHAL Vs. ASHOK D. BHUTA

JUDGEMENT

(1.) By these Interim Applications, the Applicants seek condonation of delay in filing the Civil Revision Applications challenging the judgment dtd. 04/05/2022 passed by the Appellate Bench of Small Causes Court, Mumbai.

(2.) By order dtd. 20/06/2023, this Court had already condoned the delay in connected matter i.e., Civil Revision Application No.409/2023.

(3.) For the reasons stated in the said order, the delay in filing the aforestated Civil Revision Applications, is condoned. CRAs be registered after removal of office objections, if any.