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Delhi High Court - Orders

Xxii Rule 4 Read With Section 151 Cpc For ... vs Hansraj Miglani And Ors on 8 October, 2021

Author: Asha Menon

Bench: Asha Menon

                          $~Suppl.-12
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +     CS(OS) 862/2003, I.As.13232/2021 (by defendants under order
                                XXII Rule 4 read with Section 151 CPC for recording to the effect
                                that the defendant No.1 Mr. Hans Raj Miglani and defendant No.3
                                Mr. Rajesh Miglani are the legal representatives of the deceased
                                defendant No. 2 Mrs. Urmil Miglani and proceed with the suit as
                                such) & 13233/2021 (by defendants under Section 151 CPC for the
                                urgent listing of the suit for concluding the cross -examination of
                                DW No.1).

                                LAJWANTI KHURANA AND ORS.                         ..... Plaintiffs
                                                   Through:    None.


                                                   versus


                                HANSRAJ MIGLANI AND ORS.                          ..... Defendants
                                                   Through:    Mr.    Vikas     Dhawan,    Sr.
                                                               Advocate/Amicus Curiae with Mr.
                                                               Koushal Dogra, Advocate.
                                CORAM:
                                HON'BLE MS. JUSTICE ASHA MENON
                                                ORDER

% 08.10.2021 I.A.13232/2021 (by defendants under order XXII Rule 4 read with Section 151 CPC for recording to the effect that the defendant No.1 Mr. Hans Raj Miglani and defendant No.3 Mr. Rajesh Miglani are the legal representatives of the deceased defendant No. 2 Mrs. Urmil Miglani and proceed with the suit as such)

1. This application has been moved by the defendants under Order Signature Not Verified Signed By:MANJEET KAUR CS(OS) 862/2003 Page 1 of 2 Signing Date:08.10.2021 21:00:07 XXII Rule 4 CPC informing that defendant No.2 has passed away and that the defendants No.1 & 2 are the legal representatives of deceased defendant No.2, who are seeking substitution in place of the deceased defendant No.2.

2. Issue notice to the non-applicants/plaintiffs on steps being taken by the applicants/defendants.

3. As the matter is already listed before the Joint Registrar on 26 th October, 2021, list this application being I.A.13232/2021 before the Joint Registrar on the said date i.e. 26th October, 2021.

4. The order be uploaded on the website forthwith.

ASHA MENON, J OCTOBER 08, 2021 ck Signature Not Verified Signed By:MANJEET KAUR CS(OS) 862/2003 Page 2 of 2 Signing Date:08.10.2021 21:00:07