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Delhi High Court - Orders

Radhey Shyam Sharma And Ors vs Dda And Ors on 1 September, 2023

Author: Sanjay Kumar Sharma

Bench: Sanjay Kumar Sharma

                                    $~42
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 10924/2017
                                                RADHEY SHYAM SHARMA AND ORS.                                                    .....Petitioners
                                                                                      Through:                 Mr.Abdul Wahid, proxy counsel for
                                                                                                               Mr.Sarfaraz Khan, Advocate

                                                                                      versus

                                                DDA AND ORS.                                                                    .....Respondents
                                                                                      Through:                 None

                                                CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
                                                                 ORDER

% 01.09.2023 Today's Court proceedings are conducted through physical/hybrid mode.

CM APPL. 45270/2023 (u/O 22 Rule 3 CPC) & CM APPL. 45271/2023 (condonation of delay) CM No.45270 /2023 is an application under Order 22 Rule 3 CPC filed by the applicants seeking their substitution as legal heirs of deceased petitioner no.1, who is stated to have died on 21.02.2023. Copy of the death certificate has been annexed with the application. The details of legal heirs of deceased petitioner no.1 are mentioned in para 3 of the application which includes wife and one son.

Counsel for the applicants states that apart from the legal heirs as mentioned in the application, there is no other surviving class-1 legal heir of deceased petitioner no.1.

CM No. 45271/2023 is an application under Section 151 CPC filed by the applicants seeking condonation of delay in filing the application under This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:47:34 Order 22 Rule 3 CPC.

On petitioner/applicant taking steps within two weeks, let notices of the applications be issued to LRs of petitioner no1 as well as non-applicants/respondents by ordinary process, speed post and courier, returnable on 21.12.2023. It be indicated in the notice that reply, if any, be filed before the next date.

REGISTRAR SEPTEMBER 1, 2023/sk This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:47:34