ASHOK CHOPRA Vs. MAHANT TARN PARSHAD

JUDGEMENT

(1.) BY filing these applications, permission has been sought to implead the LRs of deceased tenant Kewal Krishan son of Shri Nand Lal, stated to have died on 1.7.2012, as proforma respondents No.2 to 5 in CR No.3710 of 2013 and as petitioners in CR No.4461 of 2013.

(2.) FOR the reasons mentioned in the applications, which are accompanied by affidavits, the same are allowed, as prayed for, subject to all just exceptions. Main Cases:

(3.) EVEN before this Court, learned counsel for the petitioner has remained unsuccessful to challenge the aforesaid orders by pointing out any material irregularities.