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Judgment
18 paragraphs · 383 wordsG.S.Sandhawalia, J
C.M. NO. 1622-C OF 2017 has been filed for bringing on record the legal heirs of deceased appellant No. 3 namely Surjeet, who is stated to have
expired on 06.07.2016 leaving behind his legal heirs mentioned in para No.2 of the application. It has been further averred that there are no other legal
heirs of the deceased appellant except ones mentioned in para No.2 of the application.
Accordingly, in view of the averments made in the application, duly supported by affidavit of Suman, wd/o of the deceased-appellant no. 3, same is
allowed subject to all just exceptions. Legal heirs as mentioned in para No.2 of the application are brought on record and permitted to pursue the
present litigation only. It is made clear that the present order will not be liable to be taken into consideration in any other set of proceedings. Amended
memo of parties is taken on record. Office to tag the same at C.M. NOS. 5363-64-C OF 2020, C.M. NO. 1622-C OF 2017 IN/AND RSA NO. 746
OF 2017 -2-appropriate place.
C.M. NO. 5364-C OF 2020 has been filed for bringing on record the legal heirs of deceased appellant No. 1 namely Sher Singh, who is stated to have
expired on 19.11.2018 leaving behind his legal heirs mentioned in para No.2 of the application. It has been further averred that there are no other legal
heirs of the deceased-appellant no. 1 except ones mentioned in para No.2 of the application.
Accordingly, in view of the averments made in the application, duly supported by affidavit of Saroj, wd/o of the deceased-appellant no. 1, same is
allowed subject to all just exceptions. Legal heirs as mentioned in para No.2 of the application are brought on record and permitted to pursue the
present litigation only. It is made clear that the present order will not be liable to be taken into consideration in any other set of proceedings. Amended
memo of parties is taken on record. Office to tag the same at appropriate place.
C.M. NO. 5363-C OF 2020 has been filed for withdrawal of the main case, which is supported by affidavits of the appellants.
Keeping in view the above, the main case is taken on Board and is dismissed as withdrawn in view of C.M. No. 5363-C of 2020.