UMED SIGH Vs. ZILE SINGH

JUDGEMENT

(1.) CM-12611-CII-2021

(2.) This is an application filed under Order 22 Rule 3 read with Sec. 151 C.P.C. for impleading the LRs of petitioner No.2-Raj Kumar, since deceased.

(3.) The counsel for the petitioners submits that the LRs of petitioner No.2 herein have already been brought on record before the court below, therefore, he does not wish to press the present application.