AMARJIT SINGH KALRA Vs. PRAMOD GUPTA

JUDGEMENT

(1.) THIS an application on behalf of Sanjay Gupta, respondent No.1(b) for recall of the order dated 28th August, 2012 passed in C.M.Nos.13033/2004, 13034/2004, 13035/2004 and 13036/2004.

(2.) C .M.No.13033/2004 was filed by the legal representatives of Tek Chand under Order 41 Rule 4 and Order 22 Rule 4 CPC for bringing them on record. C.M.No.13034/2004 was filed under Section 5 of the Limitation Act for condonation of delay in filing of C.M. No.13033/2004.

(3.) FILED by the applicant-respondent No.1(b). However, these applications remained pending. We only note that these applications were contested in the reply on the ground that neither Tek Chand nor Deep Chand were parties to the appeal or in the reference proceedings.