MOHD. BASHIR Vs. MOHD. BASHIR

JUDGEMENT

(1.) Having regard to the contents of this application coupled with the submissions made by learned counsel for the applicant and on no objection from the other side, it is allowed. Delay of 248 days in filing the application for substitution of legal heirs of appellant No. 1, is condoned. Application stands disposed of.

(2.) Having regard to the contents of this application coupled with the submissions made by learned counsel for the applicant and on no objection from the other side, it is allowed.

(3.) The name of the applicant as mentioned in para 3 of this application is brought on record as legal heir of the appellant No. 1, namely, Mohd. Bashir. Registry is directed to carry out necessary correction in the cause title of the appeal.