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Judgment
5 paragraphs · 99 wordsAchal Kumar Paliwal, J
Heard on I.A.No.5485/2022 an application for bringing L.Rs of respondent no.3 on record, I.A.No.672/2023 an application under Section 5 of the Limitation Act, I.A.No.673/2023 an application under under Order 22 Rule 9 of CPC.
Learned counsel for L.Rs. of respondent no.3 has no objection.
In view of the facts mentioned in the applications, the same are allowed. The delay is condoned. L.Rs. of respondent no.3 be brought on record. Consequently, abatement is set aside. Necessary amendment in the cause title be carried out within seven working days. I.As are disposed off.
List after two weeks.