KAMAL NAIN Vs. PIARA SINGH

JUDGEMENT

(1.) The instant application for impleading LRs of the respondent is taken up for hearing today. The averments made in the application that the sole respondent Piara Singh has since died on 15/5/2021, are duly supported by the sworn attested affidavit of the applicant.

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

(3.) In the light of the same, the application is allowed and the legal heirs detailed in para No.2 of the application are allowed to be impleaded as Legal Representatives of the deceased respondent.