Gurmit Singh And Ors vs Chand Kaur And Ors
2022 Latest Caselaw 14300 P&H

                            212             IOIN-RSA-1898-2006 IN RSA-1898-2006

                                    GURMIT SINGH AND ORS. V/S CHAND KAUR AND ORS.

                            Present:        None.

                                                    ****

The present IOIN is for impleading the legal representatives of

proforma respondent Gurdev Kaur. A perusal of the file reveals that even

before the Trial Court, Gurdev Kaur had been impleaded as a proforma

defendant. In view thereof, the impleadment of legal representatives of

proforma respondent Gurdev Kaur would not be necessary.

IOIN stands disposed off.

Let the main appeal be listed for hearing in the regular list.

                                                                                ( ALKA SARIN )
                            14.11.2022                                              JUDGE
                            Yogesh Sharma




YOGESH SHARMA
2022.11.15 09:40
I attest to the accuracy and

integrity of this order/judgment.

Chandigarh