DR.PUSHPENDRA SINGH BHATI,J. - (1.) For the reasons mentioned in the application under Order 22, Rule 4 CPC, the same is allowed. The applicant/legal representative, as mentioned in the application, is impleaded as party respondent in this case. The amended cause title already filed is taken on record.
(2.) Since learned counsel Mr. Prateek Rohiwal is already appearing on behalf of the newly added respondents, therefore, the service is complete.
(3.) With the consent of learned counsel for the parties, the matter has been heard finally.;