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And (C) For Deletion Of Name Of Their ... vs Union Of India & Anr on 10 September, 2021

Author: Amit Bansal

Bench: Amit Bansal

                     $~25
                     *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                     +       LA.APP. 250/2011 & CM No. 30840/2021(of the appellants no.2(b)
                             and (c) for deletion of name of their deceased mother appellant 2(a))
                             GYAN CHAND (DECD) THR LRS & ORS                    ..... Appellants
                                               Through:     Mr. Rajesh Gupta, Advocate.


                                               versus


                             UNION OF INDIA & ANR                               ..... Respondents
                                               Through:     Mr. Yeeshu Jain, Standing Counsel
                                                            with Ms. Jyoti Tyagi, Advocate.

                          CORAM:
                          HON'BLE MR. JUSTICE AMIT BANSAL
                                       ORDER

% 10.09.2021 CM No. 30840/2021(of the appellants no.2(b) and (c) for deletion of name of their deceased mother P-2(a)

1. The present application has been filed under Section 151 of the Civil Procedure Code (CPC) on behalf of the of the appellants no.2(b) and (c) for deletion of the name of their deceased mother, appellant no.2(a), Smt. Maya Devi.

2. Issue notice.

3. Notice is accepted by Ms. Jyoti Tyagi, Advocate, on behalf of respondent no. 1, Union of India. She seeks some time to verify the averments made in the application. A copy of the application be supplied to Ms. Jyoti Tyagi.

4. Notice be issued to respondent no.2, DDA through counsel.

5. List on 30th September, 2021.

AMIT BANSAL, J SEPTEMBER 10, 2021 Sakshi R. Signature Not Verified Signed By:SAKSHI RAMOLA Location: LA.APP. 250/2011 Page 2 of 2 Signing Date:11.09.2021 12:22