LAWS(J&K)-2013-1-3

WAZIR GIAN SINGH Vs. WAZIR NEELAM SINGH

Decided On January 02, 2013
Wazir Gian Singh Appellant
V/S
Wazir Neelam Singh Respondents

JUDGEMENT

(1.) THIS is an application for bringing on record legal heirs of Wazir Neelam Singh-respondent no. 1 who has expired during the pendency of the Letters Patent Appeal. The names of legal heirs are:-

(2.) THE application is disposed of. LPAC no. 17/2010

(3.) FEELING aggrieved, Wazir Gian Singh has filed the instant Letters Patent Appeal questioning the order of the learned Single Judge dated 14.09.2010 permitting the aforesaid Wazir Neelam Singh through LRs and Savitri Devi to join as party respondents to the proceedings.