ALKA GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.M. No.10981 of 2017 For the reasons stated in the application, delay of 51 days in filing the review petition is condoned. Application is allowed. C.M. No.10982 of 2017

(2.) The application for impleading the legal representatives of deceased-respondent No.4, Raj Kumar is allowed subject to all just exceptions and the legal representatives are ordered to be brought on record for the purpose of adjudication of present review petition. R.A. No.389 of 2017

(3.) The present review application has been filed on behalf of legal representatives of respondent No.4, Raj Kumar son of Faqir Chand.