JUDGEMENT
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(1.) Learned Advocate Mr. Dipen Shah present for Applicant. Learned Advocate Mr. Pranjal Buch i/b Learned Advocate Mr. Sandeep Singhi present for Respondents No. 1 to 5 in IA 362/2017. This application is filed by petitioner no. 3 who is daughter of deceased petitioner no. 8 to bring her name as LR of Petitioner no. 8. It appears that there is delay in filing this application. There is prayer to condone the delay in this application itself. Heard arguments of learned Counsel for Applicant and learned Counsel for Respondents. Perused the application and reply. Since, the applicant is already on record as petitioner no. 3 and as she is the daughter of deceased petitioner no. 8. Application is allowed condoning the delay in filing the application. Application is disposed of accordingly.;
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