LAWS(SC)-2021-11-80

CHITRABAI ETC. Vs. DEPUTY CHIEF ENGINEER (CONSTRUCTIONS)

Decided On November 18, 2021
Chitrabai Etc. Appellant
V/S
Deputy Chief Engineer (Constructions) Respondents

JUDGEMENT

(1.) Application for substitution preferred to bring legal representative of the deceased appellant is allowed. Abatement, if any, is set-aside. Cause title be amended accordingly.

(2.) Delay condoned.

(3.) Leave granted.