- (1.) IA No.17878/2012 (by the u/O XXXVII R-4 r/w Sec.151 CPC) and IA No.17879/2012 (for condonation of delay), R.A. NO. 388/2015 and I.A. No. 16543/2015 IA No.17878/2012 has been filed by the defendants praying inter alia for setting aside the judgment and decree dated 16.7.2012, passed in the suit and I.A. 17879/2012 is for seeking condonation of delay of 33 days in filing the leave to defend application.
(2.) Review Application No. 388/2015 has been filed by the defendants No. 1 and 3 to 7 for seeking review of the order dated 28.4.2015, whereunder it was observed that the decree dated 16.7.2012 is final against all the defendants, except for the defendants No.1 and 4. Accompanying the said application is I.A. No. 16543/2015, for seeking condonation of delay of 65 days in filing the review application.
(3.) Before dealing with the present applications, it is considered necessary to recapitulate the brief facts of the case.;