Full Judgment Text
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CASE NO.:
Appeal (civil) 902 of 2008
PETITIONER:
MAKBUL MIRASAHEB MULANI & ORS
RESPONDENT:
UAKUB BABASAHEB MAHABARI (D) TH. LRS.
DATE OF JUDGMENT: 01/02/2008
BENCH:
Dr. ARIJIT PASAYAT & P.SATHASIVAM
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL No. 902 OF 2008
(Arising out of SLP(C) No. 9622 of 2006)
Heard learned counsel for the parties.
Leave granted.
The delay in presentation of the appeal is condoned subject to payment of Rs.
8,000/- as costs to be paid by the appellants to the respondents within a period of
eight weeks. The receipt showing acknowledgement of the payment shall be filed
before the High Court within ten weeks. If the receipt is filed, only then our order
directing condonation of delay shall be operative and not otherwise.
The appeal is disposed of accordingly.