SUKHWINDER KAUR AND ORS. Vs. MOHAR SINGH

JUDGEMENT

(1.) CM No. 12118 -C of 2009.

(2.) FOR the reasons mentioned in the application, delay of 67 days in re -filing the appeal is condoned. CM stands disposed of.

(3.) PERSONS mentioned in para No. 3 are directed to be impleaded as legal representatives of deceased Gurdeep Kaur subject to all just exceptions.