RAMPADA SENAPATI Vs. AMIT DUTTA

JUDGEMENT

(1.) This is an application seeking condonation of delay in taking out an application for substitution upon setting aside abatement.

(2.) After hearing the learned Counsel appearing for the appellants and on perusal of the averments made in the instant application, we are satisfied that the defendants/appellants were prevented by sufficient cause in not filing the application for substitution within the time limited therefor.

(3.) The delay in filing the application for substitution upon setting aside abatement is condoned. The instant application is thus allowed. Re: CAN 5 of 2022