RANJIT SINGH Vs. BUDHI RAM

JUDGEMENT

(1.) Original GPA of proposed respondents-applicants No. 63 and 64 has been shown to the Court. Application be registered. Applicants are impleaded as party respondents No. 44 to 64, as parties on record have no objection to the same. Amended Memo of Parties is taken on record. The newly added respondents are represented by Mr. Ajit Sharma, Advocate. Application stands disposed of.

(2.) Special Power of Attorneys taken on record.

(3.) A joint application, under the provisions of Order 23 Rule 3 read with Section 151 of the Code of Civil Procedure, has been filed in the Court today, which is taken on record. It be registered,