Gian Chand Sardana (Deceased) ... vs . Uoi & Anr.
2022 Latest Caselaw 11813 HP

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

.

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)