ARUN KUMAR KEYAL Vs. MOHANLAL JHURIA

JUDGEMENT

(1.) The above Interim Application is filed by the Applicants (Original Defendant Nos. 3 and 4) to bring on record in the above Chamber Summons legal heirs of Original Defendant No.5 (Saroj Saraogi) who expired on 19/11/2018.

(2.) Considering that this is a formal amendment, the learned advocate appearing on behalf of the Original Plaintiff has fairly stated that the amendment can be allowed.

(3.) In these circumstances, the above Interim Application is allowed in terms of prayer clause (a) which reads thus:-