JUDGEMENT
-
(1.) Plaintiff revisionist No. 3 Arun Kumar Bharadwaj is dead. His heirs and legal representatives are already on record as plaintiff revisionists No. 1 and 2. Accordingly, let an endorsement be made before revisionist No. 3 that he is dead and that his estate and interest is represented by revisionists No. 1 and 2.
(2.) Substitution application No. 84019 of 2008 is allowed.
(3.) Heard learned Counsel for the parties.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.