Dhirubhai Naranbhai Patel, J. - (1.) Having heard learned counsels for both parties and looking to the reasons stated in the interlocutory applications, the delay in preferring the Civil Review applications are condoned.
(2.) Both the Interlocutory Applications are allowed. Civil Review Nos. 102 of 2013 and 103 of 2013
(3.) These Civil Review applications have been preferred for review of the order passed by this Court in First Appeal No. 35 of 1994 with First Appeal No. 36 of 1994. The judgment delivered by this Court is dated 1st November, 2012.;