PRAKASH BAL Vs. HAJI GH QADIR

JUDGEMENT

(1.) THIS order will govern the disposal of the following two applications:

(2.) THE events leading up to these applications and the relief claimed therein may be briefly stated: Shri Prakash Bal, petitioner in the principal arbitration application, died on 14 -6 -1972. On 16 -6 -1972 an application was filed for bringing on record his legal representatives. The application stated that the deceased had left behind the following heirs and successors :

(3.) AT the time of final arguments, Mr. O. N. Tickoo appearing for Anmol Bal, Mrs. Annupam Prathi and Mrs. Rupam Khattan frankly stated that the true legal position discovered by him, of late, which was not previously known to him, was that an order of substitution once made could not be re -opened or re -agitated, adding, that on this principle he could not support the application made by Anmol Bal which was liable to be dismissed. In view of the concession made by him the application of Anmol Bal is dismissed.