VED PARKASH Vs. STATE OF HARYANA
LAWS(P&H)-2011-10-16
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 13,2011

VED PARKASH Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.) CM is allowed. The applicants are directed to be added as parties on the basis of entries that they were also owners of the property, the succession having fallen to them during the course of proceedings.
(2.) Registry will carry out the amendment in the memo of parties.
(3.) CM is allowed. The legal representatives of the 2nd petitioner are directed to be impleaded as party subject to all just exceptions.;


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