KAMLESH RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant application has been filed by the applicants-proposed respondents No.5 to 7 under Order 22 Rule 3 read with Sec. 151 of the Code of Civil Procedure, 1908 for impleading them as respondents No.5 to 7 being sons and daughter of deceased Bihari Lal as the present petition has been filed by the petitioner for seeking claim on the death certificate of Bihari Lal.

(2.) Notice in the application had been issued on 6/9/2021 and thereafter, reply to the application on behalf of the petitioner had also been filed praying for dismissal of the said application. However, since 23/11/2021, there is no representation on behalf of the applicants/proposed respondents No.5 to 7 and they have chosen not to appear.

(3.) It seems that the applicants-proposed respondents No.5 to 7 are not interested in pursuing the present application. Accordingly, the present application is dismissed