Gian Chand Sardana (Deceased) ... vs . Uoi & Anr.

Gian Chand Sardana (Deceased) through LRs & ors. vs. UOI & anr.

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RSA No. 388 of 2022 30.12.2022 Present: Mr. Vivek Sharma , Advocate, for the appellants.

Mr. Rajinder Thakur, Central Government Counsel for respondent No.1.

Mr. Bharat Bhushan, Additional Advocate General for respondent No.2.

Heard. Admitted on the substantial questions of law No. 1 to 4, formulated at pages 16 and 17 of the paper book.

Record of learned Courts below be called for.

List for hearing in due course.

CMP No. 18027 of 2022 Reply, if any, be filed within a period of four weeks. Parties are directed to maintain status quo, qua nature and possession of the suit property, till the next date of hearing.

CMP No. 18044 of 2022 By way of the present application filed under Order 1 Rule 10 CPC, a prayer has been made for deletion of the names of appellant No. 1(b) Amit Sardana and appellant No.4 Harish Kumar.

As per the averments made in the .

application, the same is allowed and the names of appellant No.1(b) Amit Sardana and appellant No.4 Harish Kumar Sardana are ordered to be deleted from array of parties, subject to all just exceptions.

CMP No. 18043 of 2022 The application is disposed of with the direction to the applicants/appellants to file certified copy of judgment of learned Trial Court within a period of four weeks.

(Sushil Kukreja) Judge 30th December, 2022 (himani) ::: Downloaded on - 31/12/2022 20:33:27 :::CIS