(1.) Notice was issued in this Appeal on 4/5/2017. The Registry has placed an endorsement on 6/11/2017 that the service is complete. Mr. Shivan Dessai appears on behalf of the Respondents No.3 and 4, the original Plaintiffs.
(2.) The Appeal is admitted on the following substantial question of law : Whether the District Court was right in dismissing the First Appeal, as a consequence of dismissal of the application for condonation of delay, considering the legal position as regards Sec. 5 of the Limitation Act?
(3.) The Appeal is taken up for hearing forthwith. Filing of paper book is dispensed with.