ABHAY MANOHAR SAPRE,J. - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 18.07.2017 passed by the High Court of Judicature at Bombay in Civil Application No.120 of 2016 in Rejected Case No.149 of 2016 in Rejected Case No.148 of 2016 whereby the Single Judge of the High Court dismissed the appellants' application on the ground of delay.
(3.) In order to appreciate the short question involved in the appeal, few facts need mention infra.;