RANDHIR KUMAR Vs. BUDHDEO KUMAR KASHYAP

JUDGEMENT

(1.) Heard learned Counsel for both the parties.

(2.) At the very outset, learned counsel for the petitioner has submitted that vide order dtd. 19/4/2024, I.A. No. 9633 of 2023 was allowed whereby on account of the death of opposite party no. 2, namely, Raju Kumar, his legal heirs were directed to be substituted and, thereafter, notice were also served to all the legal heirs of deceased Raju Kumar but in compliance of the order dtd. 19/4/2024, he could not make the necessary amendment in the array of parties in this CMP, impleading the legal heirs of Raju Kumar.

(3.) The learned counsel for the petitioner is directed to incorporate the amendment in this C.M.P. during the course of day.