SHIVANGI PODDAR BANSAL Vs. SHANTIDEVI S. JHURIA

JUDGEMENT

(1.) The above application is filed by the Applicant to be substituted and impleaded in place of the Original Plaintiff, who expired on 30/9/2020. Defendant No.3 who appears in-person as well as the learned advocate appearing on behalf of Defendant Nos.2 (a), 2(b) and 2 (c) have fairly stated that they have no objection if the aforesaid amendment is allowed.

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

(3.) The amendment shall be carried out in the Plaint as well as in all interim proceedings within a period of two weeks from today and the amended copy of the Plaint and proceedings shall be served on all the Defendants within a period of two weeks thereafter.