JAGIR SINGH Vs. HARPREET SINGH

JUDGEMENT

(1.) CM No. 13873-C of 2019 Prayer in this application is for impleading legal representatives of Jagir Singh-appellant No. 1(since deceased).

(2.) In view of averments made in the application supported by an affidavit of Paramjit Singh, one of the Lrs and arguments advanced by counsel for the applicants, the application is allowed and persons mentioned in para No. 2 of the application are allowed to be brought on record as legal representatives of Jagir Singh-appellant No. 1 (since deceased), for the purpose of present lis only, subject to just exceptions.

(3.) CM No. 11040-C of 2015 Prayer in this application filed under order 41 Rule 27 of the Code of Civil Procedure is for placing on record Annexures A-1 and A-2. Heard.