UNION OF INDIA Vs. SAT PAL

JUDGEMENT

(1.) CM No. 5804/2014 (application for condonation of delay in filing CM 5803/2014)

(2.) THERE is a delay of 389 days in filing the accompanying application under Order 22 Rule 4 for substitution of the legal heirs of the deceased respondent No. 1 on record.

(3.) FOR the reasons stated in paragraph No. 2 of the instant application, the delay of 389 days in filing the accompanying application under Order 22 Rule 4 being CM No. 5803/2014 for substitution of the legal heirs of the deceased respondent No. 1 on record, is condoned and the application is allowed.