Kurian, J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the order passed by the High Court, condoning the delay on the condition of payment of Rs. 20,000/- by way of costs.
(3.) The learned counsel for the appellants submits that it is only a dilatory tactics adopted by the respondent herein and that the respondent was within full knowledge of all the developments and hence, there in no justification on the part of the High Court in condoning the delay. Though, we find some force in the submission made by the learned counsel, yet, having regard to the fact that this is a case of suit for specific performance, we are reluctant to interfere with the impugned order passed by the High Court.;