RAN VIJAI SINGH,J. - (1.) CIVIL Misc. Delay Condonation Application No. 15803 of 2008 is taken up for orders.
(2.) THIS is an application for condoning delay in filing the substitution application. Heard Sri Sandeep Agarwal holding brief of Sri Rahul Sahai, learned counsel for the applicants and Sri Ajit Kumar learned counsel for respondent.
(3.) IT is stated in the affidavit filed in support of delay condonation application that sole respondent Dambar Singh died on 16.1.2008 leaving behind his wife and three sons namely Smt. Phoolwari and Raj veer Singh, Kamal Singh and Lochan Singh. The reasons for not filing substitution application well within time appears to be an ignorance of the applicant.;