EJAJ AHMED Vs. AVINASH SAHAY JOHRI

JUDGEMENT

(1.) Heard on I.A.Nos.5005/2024, 5006/2024 and 5007/2024.

(2.) Aforesaid three applications have been filed in respect of substitution of legal representatives of respondent 1 - Avinash Sahay Johri.

(3.) I.A.No.5005/2024 has been filed under Order XXII Rule 4 CPC with the prayer for substitution of legal representatives on record; I.A.No.5006/2024 is for setting aside abatement; and I.A. No. 5007/2024 has been filed under Sec. 5 of the Limitation Act, for condonation of delay in filing of the application for setting aside abatement.