WPSS/2212/2016
2022 Latest Caselaw 2033 UK

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                                  IA No. 13378 of 2022
                                  In
                                  WPSS No. 2212 of 2016
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Azmeen Sheikh, Advocate, on behalf of Mr. Lalit Sharma, Advocate, for the petitioner.

Mr. D. Barthwal, Advocate, for the respondents.

The sole petitioner is reported to have died th on 15 April, 2021, hence seeking the substitution of the heirs, the learned counsel for the petitioner has filed the Substitution Application No. 13378 of 2022, which has been held to be filed within time, in view of the judgment of the Hon'ble Apex Court in Suo Moto proceedings drawn by it, due to prevalent Covid-19 situation.

The Substitution Application is not being seriously opposed by the respondents' counsel.

Hence, the same would stand allowed and the proposed heirs, who are described in the prayer clause, are being permitted to be substituted in place of the deceased/petitioner.

Learned counsel for the petitioner is permitted to carry out the necessary amendment in the cause title of the Writ Petition and supply the amended memo within a period of ten days' from today. He would also supply the copy of the same to the learned counsel for the respondents.

(Sharad Kumar Sharma, J.) Dated 07.07.2022 Shiv