JAGANNATH PRASAD SHARMA Vs. DEVENDRA KUMAR JINDAL

JUDGEMENT

(1.) Application No. 2164 dtd. 28/1/2013

(2.) Matter comes up on an application under Order 22 Rule 4 CPC for taking the legal representatives of respondent Devendra Kumar, who said to be expired on 23/11/2012, on record.

(3.) For the reasons mentioned in the application, the same is allowed and legal representatives of the deceased respondent Devendra Kumar, detailed in para two of the application, are taken on record. Amended cause title, which has already been filed, is also taken on record.