Delhi High Court - Orders
Abatement And Impleadment Of Lrs Of ... vs Union Of India & Ors on 12 October, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~13 (2019)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 135/2019, CM No. 2645/2021 (for setting aside of
abatement and impleadment of LRs of appellant no. 3(D) under O-22
R-3&9 of the CPC), CM No. 2646/2021 (for condonation of delay of
314 days in filing application), CM No. 4790/2021 (for setting aside
of abatement, impleadment of LRs of appellant no. 3(C) under O-22
R-3&9 of the CPC and condonation of delay in filing application),
CM No. 7756/2021 (for setting aside of abatement and impleadment
of LRs of appellant no. 6(2) under O-22 R-3&9 of the CPC), CM No.
7757/2021 (for condonation of delay of 193 days in filing
application), CM 7758/2021 (for directions under O-32 R-1 of the
CPC) & CM 7759/2021 (for exemption)
MAHAVIR SINGH (DECEASED) THR LRS & ORS.
..... Appellants
Through: None.
versus
UNION OF INDIA & ORS ..... Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 12.10.2021 LA.APP. 135/2019 List on the date already fixed before the Registrar on 15th December, 2021.
AMIT BANSAL, J OCTOBER 12, 2021 at Signature Not Verified Signed By:SAKSHI RAMOLA Signing Date:10.12.2021 23:43:55