PRAHLAD DAS AGARWAL Vs. SAMBHAJI RAO

JUDGEMENT

(1.) NONE for other respondents.

(2.) HEARD on I.As.No.5296/08, 5297/08, 5299/08 and I.A.No.6/12.

(3.) MR. Dixit, learned counsel for the appellant, has argued that the appellant came to know about the death of respondents No.1 and 3 for the first time when an information about their death was given by their counsel before the Court and the application for substitution of legal heirs was filed within 90 days of the said knowledge. It is submitted that application for condonation of delay and application for setting aside of abatement have been filed only as a matter of abundant caution.