JASUBHAI KHODABHAI Vs. LAXMIPRASAD MOTILAL

JUDGEMENT

(1.) Learned advocate Mr.Vimal Purohit for the applicants has tendered draft amendment. The same is allowed in terms of draft.

(2.) As per the amendment, the respondent No.1.1 who is expired is sought to be deleted as legal heirs of the respondent No. 1.1 are already on record. Accordingly, the respondent No.1.1 is permitted to be deleted. So far as unserved respondent No. 1.2 is concerned, he is represented by the Power-of-Attorney respondent No.1.3 and therefore, it is not necessary to serve the respondent No.1.2.

(3.) This is an application to condone delay of 744 days caused in preferring the Civil Revision Application challenging the order dtd. 16/11/2017 passed below application at Exh.16 filed under Order-7 Rule -11 of the Code of Civil Procedure, 1908 [for short 'the Code'].