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AIR 1992 SUPREME COURT 1851
::1992 AIR SCW 2089
Supreme Court Of India
(From : Punjab and Haryana)
Hon'ble Judge(s):
T. K. Thommen,
S. P. Bharucha
, JJ
Civil P.C. (5 of 1908) , O.22 R.9, O.22 R.3— Substitution of L.R.'s of deceased appellant - Application for - Delay of 15 days - Cause @page-SC1852illness of appellant who looked after appeal - Medical certificate produced - Delay explained - Application entitled to be allowed.AIR 1984 SC 1238, Foll. (Para 5)
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