GYARSI DEVI Vs. RAVI MATHUR

JUDGEMENT

(1.) Matter comes up on an application filed by the learned counsel for the applicant for taking LRs of deceased applicant Smt. Gyarsi Devi on record.

(2.) Application is allowed for the reasons mentioned therein and the legal representatives of the deceased applicant Smt. Gyarsi Devi as described in Para No.2 of the application is taken on record. Amended cause title which is filed with the application is taken on record.

(3.) This restoration application has been filed for restoration of S.B. Civil Contempt Petition No.397/2009. Along with the said application, an application under Sec. 5 of the Limitation Act has been filed for condonation of delay of 712 days.