AMBALA SARABHAI ENTERPRISES LIMITED Vs. PREM LATA ARYA

JUDGEMENT

(1.) These intended appeals are on identical issues of facts and law as the other connected appeal (APD 62 of 2016). We have dismissed the appeal (APD 62 of 2016) on merits, today.

(2.) The only difference between these appeals and the other is that in each of these two appeals there is a delay of 700 odd days in preferring it. The applications for condonation of delay are contested by the respondents. Suppose they succeed in this contest. The appeals would be dismissed on the ground that they are barred by limitation. The merits would remain undecided.