ARDEE INFRASTRUCTURE PRIVATE LIMITED Vs. S. K. SETHI

JUDGEMENT

(1.) Present appeal is listed on urgent mentioning by learned counsel for parties.

(2.) Present application has been filed by applicants/appellants under Order 22 Rule 4 Sec. 151 CPC seeking impleadment of legal heirs of respondent.

(3.) Vide order dtd. 19/1/2022, learned counsel for respondent had already submitted that he had no objection if the present application is allowed.