A. NARSIMHA REDDY Vs. MAHENDER AGARWAL

JUDGEMENT

(1.) IA No. 2 of 2021 is filed seeking to condone the delay of 58 days in filing the application for setting aside the order dtd. 6/11/2020 and for restoring the second appeal. IA No. 3 of 2021 is filed seeking to set aside the order dtd. 6/11/2020 and to restore the second appeal.

(2.) IA No. 4 of 2021 is filed seeking to condone the delay of 3,066 days in filing the application for bringing on record the LRs. of deceased/appellant No. 1. IA No. 5 of 2021 is filed seeking to set aside the abatement caused due to the death of appellant No. 1, who died on 16/3/2012. IA No. 6 of 2021 is filed to bring on record the LRs. of deceased/appellant No. 1 as appellant Nos. 3 to 6. IA No. 7 of 2021 is filed by proposed appellant No. 5 seeking permission to represent appellant Nos. 3, 4 and 6 as their Power of Attorney.

(3.) IA No. 8 of 2021 is filed seeking to condone the delay of 730 days in filing the application for bringing on record the LRs. of deceased/appellant No. 2 as appellant Nos. 7 to 10. IA No. 9 of 2021 is filed seeking to set aside the abatement caused due to the death of appellant No. 2, who died on 5/9/2018. IA No. 10 of 2021 is filed to bring on record the LRs. of deceased/appellant No. 2 as appellant Nos. 7 to 10 and IA No. 11 of 2021 is filed by appellant No. 7 seeking permission to represent appellant Nos. 8 to 10 as their Power of Attorney.