- (1.) C.M. No.3648-C of 2009 in RSA No.1234 of 2009 The application for impleading the legal representatives of deceased-appellant No.1 before the Courts below is allowed subject to all just exceptions and the legal representatives are ordered to be brought on record.
(2.) C.M. No.12035-C of 2014 in RSA No.5106 of 2014 The application for impleading the legal representatives of deceased-respondent No.1 is allowed subject to all just exceptions and the legal representatives are ordered to be brought on record.
(3.) C.M. No.12036-C of 2014 in RSA No.5106 of 2014 For the reasons stated in the application, delay of 146 days in filing the appeal is condoned. Application is allowed.;