GULZAR SINGH MONGA Vs. KULBHUSHAN MONGA

JUDGEMENT

(1.) The instant application has been filed for impleading LR of the petitioner. The averments made in the application that the petitioner Gulzar Singh Monga has since expired on 4/10/2019, are duly supported by copy of the death certificate and sworn attested affidavit of the applicant.

(2.) Learned counsel for the non-applicant/respondents submits that he has no objection in case the prayer for impleading LR of the petitioner is allowed.

(3.) In the light of the same, the application is allowed and the lone legal heir detailed in para No.2 of the application is allowed to be impleaded as Legal Representative of the deceased petitioner.