DIYA SAINI AND OTHERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Prayer in this application filed under Section 151 of the Civil Procedure Code is for exemption from filing certified copy of Annexure A-1 and placing on record the same.

(2.) Heard. Application is allowed and the applicants-appellants are exempted from filing certified copy of Annexure A-1. Application stands disposed of. CM-9632-CII-2013

(3.) Prayer in this application filed under Order 6, Rule 17 read with Section 151 of the Civil Procedure Code is for amending the memo of parties as the appellant No. 2 Ramesh Kumar S/o Raj Kumar has expired.