JUDGEMENT
Bibek Chaudhuri -
(1.)CAN 11594 of 2011 is an application filed by the defendants/appellants/applicants praying for amendment of the memorandum of the application for review by incorporating the names of the heirs and legal representatives of the original plaintiff/respondent, since deceased as plaintiff/respondent/opposite parties No.1(a) to 1(d) upon condonation of delay.
(2.)CAN 11595 of 2011 is an application filed by the defendants/appellants/applications seeking condonation of delay of 225 days for presentation of the memorandum of review.
(3.)Since both the above mentioned applications are closely connected upon each other, I propose to dispose of the said applications by a composite order as hereunder:-
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.