(1.) THE appeal was decided vide order dated January 28, 1997. Thereafter, a Civil Miscellaneous Application No. 2267-C of 1997 was filed pointing out that respondent Nos. 1 and 2 had expired during the pendency of the appeal in this Court and that their legal representatives having not been impleaded, the judgment be set aside and the matter be decided afresh after impleading the applicants as the legal heirs of the aforesaid respondents. This application was filed by Harvinder Sood and Vivek Sood, sons of respondent Nos 1 and 2 respectively.
(2.) MR . K.S. Grewal, counsel for the respondents does not oppose this prayer, Resultantly, the order dated January 28, 1997 is recalled. It is further directed that the two applicants be impleaded as the legal representatives of respondent Nos. 1 and 2.
(3.) HEARD .