JUDGEMENT
Kalpesh Satyendra Jhaveri, J. -
(1.) Defect(s) in appeals wherever they are, are waived.
(2.) Delay in filing the appeal (48/2018) is condoned. The applications under section 5 of the Limitation Act is allowed.
(3.) In these appeals common question of law and facts are involved, hence, they are decided by this common judgment.;
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