- (1.)SHRI Sheth, learned advocate submits that he had instruction to appear in this group of matters, and he would be filing his vakalatnama in a week's time.
(2.)HEARD learned advocate for the parties. The delay occurred in filing this group of appeals are required to be condoned, in view of the fact that no affidavit is filed resisting delay condonation applications. Moreover, delay was no way going to help the applicants. In view of this, and in view of the fact that State machinery is involved, the delay is condoned. Rule made absolute in each of the applications. Appeals may come up for hearing in next week.