RAJESH SHANKAR, J. - (1.) I.A. No. 5091 of 2017 : Learned counsel for the applicant submits that in view of Paragraph No.4 of the present interlocutory application, he may be exempted from filing supplementary affidavit as observed in the order dated 26th July, 2017.
(2.) Considering the fact that the explanation of delay has been given in Paragraph No.4 of the present interlocutory application, the petitioner is exempted from filing supplementary affidavit.
(3.) By way of present interlocutory application, a prayer has been made for substituting the original petitioner, namely, Piyaso Devi by her heirs/legal representatives.;