CHANDIGARH HOUSING BOARD Vs. TARSEM LAL AND ANOTHER

JUDGEMENT

(1.) These are applications filed by the Chandigarh Housing Board which is the petitioner in the Special Leave Petition, seeking condonation of delay of 5792 days and also seeking to bring on record the lrs. of the deceased second respondent.

(2.) But it appears from the file that the second respondent died on 28.10.2003, even during the pendency of the second appeal before the High Court of Punjab and Haryana. The judgment of the High Court of Punjab and Haryana impugned the Special Leave Petition was rendered on 10.08.2018, which is 15 years after the death of the second respondent.

(3.) When the appeal before Punjab and Haryana High Court itself had abated as against the second respondent, the question of abatement in this Court and the question of seeking to set aside the abatement against the second respondent does not arise.