GURDIAL SINGH Vs. SADHU SINGH

JUDGEMENT

(1.) For the reasons stated in the application which is supported by an affidavit, the application for bringing on record the legal representatives of deceased late Sh. Gurdev Singh and Sh. Gurnam Singh [respondent nos.1(i) and 4] mentioned in paragraph 2 and 5 of the application, is allowed, subject to all the just exceptions.

(2.) The amended memo of parties is taken on record.

(3.) CM stands disposed of. MAIN