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Judgment
11 paragraphs · 167 wordsRoopesh Chandra Varshney, J
Heard on I.A. No.4944/2022, an application under Section 5 of Limitation Act for condonation of delay.
It is submitted that there is a delay of about 1194 days in filing the application (I.A No.4942/2022).
After due consideration, same is allowed and delay in filing the application (I.A. No.4942/2022) is hereby condoned.
Also heard on I.A. No.4942/2022, an application under Order 22 Rule 3 C.P.C for bringing the proposed LRs of deceased/appellant - Anand Kumar Pyasi on record, who died on 26.01.2019.
For the reasons mentioned in the application, same is allowed.
Also heard on I.A.No.4943/2022, an application under Order 22 Rule 9 C.P.C. for setting aside the abatement.
For the reasons mentioned in the application, same is allowed and abatement is hereby set aside.
Accordingly, I.As No.4944/2022, 4943/2022 and 4942/2022 stand disposed of.
L e t necessary amendment in the cause title of appeal memo be incorporated within a period of seven working days.
List the matter for final hearing in due course.