MOHINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Civil Misc. Nos. 11217 & 11218 of 2013

(2.) To the prayer made, no objection has been raised by counsel for the respondents.

(3.) In view of above facts, both the applications viz. Civil Misc. Nos. 11217 and 11218 of 2013 are allowed. Delay of 1660 days in filing application for impleading legal representatives of petitioner No.1- Mohinder Singh stands condoned. The individuals, whose names are mentioned in paragraph No.2 of the application viz. Civil Misc. No. 11218 of 2013 are impleaded as legal representatives of petitioner No.1- Mohinder Singh, subject to all just exceptions. Amended memo of parties, annexed with this application, is taken on record.