LALIT KUMAR AND ANR. Vs. LACHHMI DEVI

JUDGEMENT

(1.) CMP (M) Nos. 1347 and 1348 of 2010.

(2.) BY means of these two applications, the Petitioners have prayed that the Legal Representatives of deceased Lalit Kumar, Petitioner No. 1 who expired on 27.7.2009, be brought on record and the delay, if any, in filing the application be condoned. For the reasons stated in these applications, the same are allowed and the proposed L.Rs of Petitioner No. 1 are ordered to be brought on record. They are already represented by Sh. Deepak Gupta, Advocate. Amended memo of parties, which has been filed, is ordered to be taken on record. The applications stand disposed of.

(3.) SH . Deepak Gupta, Advocate states that the learned Counsel for the Petitioners before the learned Trial Court was under the impression that photographs and negatives had been filed in the proceedings before the learned Trial Court or in certain proceedings which had been filed in the High Court. The learned Trial Court dismissed the application mainly on the ground that order 13 Rule 2, Code of Civil Procedure is no longer on the statute book. The application, in question, was moved in March, 2002 and amendment to the Code of Civil Procedure was made only in July, 2002. Therefore, deletion of order 13 Rule 2, Code of Civil Procedure would have no effect on these proceedings.