NARMADABHAI Vs. KAMAL KISHORE

JUDGEMENT

(1.) Mr. S. Patwa, the learned counsel for appellants. None for respondent No. 1. Mr. Sudhir S. Dandwate, the learned counsel for respondent No. 2. They are heard on M (C) P No. 2313 of 2002 made by appellants praying for condonation of delay. The appeal is barred by 5 days. For the reasons recorded in the said application, we are of the considered opinion that the delay has properly been explained. Thus, the delay stands hereby condoned.

(2.) Heard on LA. No. 4403 of 2002, made by appellants for deleting the name of appellant No. 4 Ganga Bai on account of her death. It has also been mentioned that all her other legal representatives are already on the record. Application perused and considered. The same is hereby allowed. Necessary deletion be made during the course of the day.

(3.) They are also heard on LA. No. 653 of 2003 made by appellants for dispensing with service of notice on respondent No. 1, who was ex pane before the Claims Tribunal. Application perused and considered. The same is hereby allowed. No notice is required to be sent.