- (1.) THIS interlocutory application has been submitted by the appellants under Order 22, Rule 4 Sub Clause (4) read with section 151 C.P.C. on the ground that respondent no. 5, Ravi Gwala has died leaving behind his legal representatives as mentioned in para 3 of the application.
(2.) NOTICE has been served but nobody has appeared to oppose this application and therefore, this application is allowed. The legal representatives of respondent no. 5, Ravi Gwala, as named in para 3 of the application, be taken on record. The amended cause title will be filed by the appellants within one week from today along with appropriate notice to be sent to the newly added respondents in two sets, one to be sent by registered post.;