Narendra Kumar Jain, J. - (1.) HEARD learned counsel for the parties.
(2.) LEGAL representatives of deceased -Appellant Heeralal have filed present application for extension of time for furnishing written undertaking in pursuance of order dated 03.05.2011 along with an application under Order 22 Rule 3 Code of Civil Procedure for taking them on record in place of deceased -Appellant Heeralal, contending therein that after passing of order dated 03.05.2011 by this Court, the Appellant Heeralal died, therefore, they may be substituted in his place and they may be allowed to furnish written undertaking in pursuance of order dated 03.05.2011 passed by this Court. Application under Order 22 Rule 3 Code of Civil Procedure is allowed. Applicants /legal representatives of deceased -Appellant Heeralal are substituted in his place. Amended Cause Title annexed with the application is taken on record.
(3.) ANOTHER application for extension of time to furnish written undertaking is also allowed.;