ASHA SEHGAL Vs. STATE

JUDGEMENT

(1.) (ORAL)PRESENT application under Order XXII Rule 4 CPC has been filed by the appellants seeking impleadment of legal heirs of the respondent No. 2 smt. Agya Wati Sehgal who died on 22. 02. 2001.

(2.) THE application is allowed.

(3.) AMENDED memo of parties be filed within a week from today. CM No. 941/02