LEISHANGTHEM NINGOL IBECHOUBI DEVI Vs. LEISANGTHEM IBOMCHA

JUDGEMENT

(1.) This civil revision petition, under Sec. 115 CPC, arises out of the order dtd. 29/3/2014 passed by the learned Civil Judge (Junior Division), Bishnupur, in Judl. Misc. Case No. 13 of 2014. Thereby, the Trial Court allowed the application filed by the defendants for condonation of the delay of 113 days in seeking the setting aside of the judgment and decree dtd. 26/2/2013 passed in O.S. No. 18 of 2012. Aggrieved thereby, the plaintiff in the suit approached this Court. However, as there was a delay of 137 days on her part in doing so, she filed MC(CRP(CRP Art.227)) No. 11 of 2014 to condone the said delay.

(2.) Hitherto, Mr. T. Rajendra, learned counsel, had appeared for the petitioner. However, on 30/5/2022, Mr. Sh. Bikash Sharma, learned counsel, representing Mr. T. Rajendra, learned counsel, informed the Court that the petitioner had expired. He sought time to take necessary steps.

(3.) On 11/7/2022, Mr. T. Rajendra, learned counsel, informed the Court that the husband and daughter of the deceased petitioner had taken away the case record, after obtaining a no-objection vakalat from him. He therefore stated that he would no longer continue to appear in the case. The Receipt dtd. 30/6/2022 executed by the husband and daughter of the deceased petitioner, in proof of having taken the case record, was also filed. However, as no other learned counsel has taken steps in relation to the deceased petitioner, the matter was adjourned to 16/8/2022 to enable the legal representatives to do the needful at least by the next date.