ORDER
Heard on I.A. No.8652/2025, this is an application for substitution of legal representatives of applicant No.1, applicant No.4 as well as for deleting the name of applicant No.7.
It is submitted by counsel for proposed LRs of applicant No.1 & 4 that since the provisions of Order 22 Rule 4 CPC are not applicable to civil revisions, therefore, even if the application was not filed within a period of 90 days, still the revision would not abate.
The aforesaid contention made by counsel for proposed LRs of applicant No.1 & 4 cannot be accepted.
Even if the applicant is of the view that provisions of Order 22 Rule 4 CPC are not applicable to civil revision and the revision would not abate after expiry of 90 days but still Article 137 of Limitation Act would apply and the application for bringing legal representatives should have been filed
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(G. S. AHLUWALIA)
JUDGE
within a period of 3 years. According to applicants themselves, the applicant No.4 has died on 07.02.2022 but whereas this application has been filed on 13.11.2025 i.e. after a period of three years.
Under these circumstances, this Court is of considered opinion that this civil revision against the dead person i.e. applicant No.4 has to be dismissed as abated. As a consequence thereof, the entire civil revision is hereby dismissed as abated.
Aman
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