Delhi High Court - Orders
Fredric Gill vs John Masih Gill on 11 September, 2023
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 32/2023
FREDRIC GILL
..... Appellant
Through: Mr. Rajesh Mahindru,
Advocate.
versus
JOHN MASIH GILL
..... Respondent
Through: Mr. B.P. Singh, Advocate.
CORAM:
JOINT REGISTRAR (JUDICIAL) BHAWANI SHARMA
ORDER
% 11.09.2023 CM No. 38247/2023 (for impleadment of LRs of deceased Respondent) CM No. 38248/2023 (for condonation of delay) The above said applications have been filed for impleadment of LRs of deceased respondent.
Learned counsel for respondent enters appearance and undertakes to file vakalatnama during the course of the day.
Learned counsel for proposed LRs submits that they have no objection if the applications are allowed. For the reason stated in the application seeking condonation of delay, the same is allowed and delay in filing CM No. 38247/2023 is hereby condoned.
Now the CM No. 38247/2023 is taken up for consideration. Respondent has expired on 03.04.2023. He is survived by four LRs and deceased respondent is not survived by any other class-I legal heirs. The right to sue survives against the surviving LRs. No objection has been raised by the proposed LRs.
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 18:23:37 Hence, application is allowed.
Amended Memo of Parties already filed taken on record.
RSA 32/2023Matter be placed before the Hon'ble Court for the date already fixed i.e. 19.09.2023. Be placed accordingly.
BHAWANI SHARMA JOINT REGISTRAR (JUDICIAL) SEPTEMBER 11, 2023/yo 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 18:23:37