- (1.) Leave is granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal is directed against the order of the High Court of Bombay, Aurangabad Bench in Civil Revision Application No. 884 of 1999 dated August 7, 2000, declining to interfere with the order of the Additional District Judge, Amalner, dated March 16, 1998 dismissing Misc. Civil Application No. 21 of 1997. The appellant made that application for condonation of delay of 7 days in filing the appeal against the order of the trial Court in Special C.S. No. 5 /95 on the file of the Civil Judge, S. D. Amalner.;