JAGAT RAM Vs. SANDEEP KUMAR

JUDGEMENT

(1.) By way of this application, filed under Order 22 Rules 3, 9 and 11, read with Sec. 151 of the Code of Civil Procedure, a prayer has been made to bring on record the legal representatives of deceased petitioner who is stated to have died during the pendency of these proceedings, leaving behind his legal representatives as mentioned in para-2 of the application. No reply is intended to be filed to the application.

(2.) Having heard learned counsel for the parties and taking into consideration the averments contained in the application, the same is allowed and the proposed legal representatives of deceased petitioner are ordered to be substituted as petitioner No. 1 (a) to 1(c), in place of the deceased petitioner. The application stands disposed of.

(3.) Mr. Ajay Kumar, Advocate, has put in appearance on behalf of the newly added petitioners No. 1(a) to 1(c).