REGENT COMPUTRONICS PVT. LTD.

Sheri Farid And Ors Appellant

V/S

Khilar Singh Respondents

Referred Judgements :-

KADIR VS. MUTHUKRISHNA AYYAR [REFERRED TO]
UNION OF INDIA VS. RAM CHARAN [REFERRED TO]
DAYA RAMA VS. SHVAM SUNDARI [REFERRED TO]
N K MOHAMMAD SULAIMAN SAHIB VS. N C MOHAMMAD ISMAIL SAHEB [REFERRED TO]
GANGADHAR VS. RAJ KUMAR [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
BALWANT SINGH VS. JAGDISH SINGH [REFERRED TO]
HARI CHAND VS. PSP BUILDERS AND PROMOTERS [REFERRED TO]
A SIVAPRAKASH VS. AMMASAIATHAL ALIAS CHINNAMMAL [REFERRED TO]

JUDGEMENT

(1.) Cm No. 39349/2017 (for exemption)

(2.) The application is disposed of.

(3.) This Revision Petition under Section 115 of the CPC impugns the order (dated 19th September, 2017 in Civil Suit no. 8074/16 of the court of Additional District Judge-04, Saket Courts, New Delhi) allowing the applications (i) for condoning the delay in applying for setting aside of the abatement of the suit qua defendant no.1(b); (ii) for setting aside the abatement; and, (iii) for condoning the delay on the part of the respondent/plaintiff in applying for substitution of the legal representatives of the defendant No.1(b), all subject to payment of cost of Rs.20,000/- to the petitioners/defendants.

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SHERI FARID & ORS Vs. KHILAR SINGH

Referred Judgements :-

JUDGEMENT

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