DYNAMIC INDUSTRIES LIMITED Vs. AMRISHSINH BHUPENDRASINH RATHOD

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent - State.

(2.) The present application has been filed seeking condonation of delay of 88 days in filing the application for bringing legal heirs.

(3.) The explanation in delay as stated in para-2 of the memo of the application, which is as under: