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CASE NO.: Appeal (civil)  902 of 2008

PETITIONER: MAKBUL MIRASAHEB MULANI & ORS

RESPONDENT: UAKUB BABASAHEB MAHABARI (D) TH. LRS.

DATE OF JUDGMENT: 01/02/2008

BENCH: Dr. ARIJIT PASAYAT & P.SATHASIVAM

JUDGMENT: JUDGMENT O R D E R  

       CIVIL APPEAL No. 902      OF 2008 (Arising out of SLP(C) No. 9622 of 2006)

       Heard learned counsel for the parties.         Leave granted.         The delay in presentation of the appeal is condoned subject to payment of Rs.  8,000/- as costs to be paid by the appellants to the respondents within a period of  eight weeks.  The receipt showing acknowledgement of the payment shall be filed  before the High Court within ten weeks.  If the receipt is filed, only then our order  directing condonation of delay shall be operative and not otherwise.         The appeal is disposed of accordingly.