Bombay High Court
Hazoor Singh Kalra vs Omkar Singh Kalra And 1(A) Kuljit Kaur ... on 28 August, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/2 45.CHS-1730-2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1730 OF 2016
IN
SUIT NO.1222 OF 1997
Kuljit Kaur Subagjit Singh Kharbanda and Ors. ....Applicants
IN THE MATTER BETWEEN :
Hazoor Singh Kalra ....Plaintiff
Vs.
Onkar Singh Kalra ....Defendant
----
None for applicants.
None for plaintiff.
Mr. Mohan Bir Singh for defendant.
----
CORAM : K.R.SHRIRAM, J.
DATE : 28th AUGUST, 2018 P.C.: 1 Chamber summons is considered without assistance of
applicants' advocates, who was absent.
2 Chamber summons is to bring on record the legal heirs of plaintiff, who expired on 10th August 2016 and for consequent amendment to the plaint. Mr. Singh, counsel for defendant has no objection. 3 Chamber summons is allowed and accordingly disposed in terms of the Schedule annexed to the chamber summons. 4 Amendment to be carried out and copy of the amended plaint to be served within two weeks from today.
Gauri Gaekwad
2/2 45.CHS-1730-2016.doc
5 If the amendments are not carried out and amended plaint is
not served within two weeks period, suit will stand dismissed without further reference to this Court. If amendments are carried out and amended plaint is served, then the suit be placed for directions on 21 st September 2018.
Digitally
signed by
Gauri Amit
Gauri Gaekwad
Amit Date:
Gaekwad 2018.08.30
12:14:48
+0530 (K.R. SHRIRAM, J.)
Gauri Gaekwad