UNION OF INDIA Vs. LAXMI NAND

JUDGEMENT

(1.) A short, but an interesting controversy has arisen in this case.

(2.) The Union of India has filed the review petitions against the judgment dtd. 24/8/2017 passed by this Court in RFA No. 265/2005 and RFA No. 266/2005. These review petitions were filed on 7/9/2019, but remained under objections and were formally registered after removing the objections on 19/6/2020. However, after the judgment had been rendered in the aforesaid RFAs but before the review petitions could be filed, respondent No.1 Laxmi Nand in RFA No. 265/2005 died on 27/6/2018. This fact, according to the applicant/petitioner, came to its notice only when the legal representatives of the deceased respondent Laxmi Nand filed an application for release of the amount on 30/4/2021. It is thereafter that the petitioner/applicant has filed the instant applications for bringing on record the legal representatives of deceased respondent Laxmi Nand after condoning the delay in filing the same.

(3.) According to the applicant, the application for bringing on record the legal representatives of respondent No.1 Laxmi Nand is within time if the period is computed and calculated from the date of knowledge.