Rajasthan High Court - Jaipur
Subhahs Chandra Srivastava vs Ramesh Chand Srivastava Anr on 14 December, 2018
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 2730/2012
Subhahs Chandra Srivastava
----Petitioner
Versus
Ramesh Chand Srivastava Anr
----Respondent
For Petitioner(s) : Mr. Gaurav Srivastava For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 14/12/2018 The matter comes up on an interim application number 39823/2018, with a prayer to take on record the legal representatives of the petitioner-Subash Chandra Srivastava, who died on 30th May, 2018.
For the reasons detailed out in the memo of the interim application and upon hearing the learned counsel for the petitioner-applicant as well as having regard to the nature of the controversy involved; the application merits acceptance.
Consequently, the application is allowed. The legal representatives of the deceased petitioner, shall be taken on record.
Learned counsel for the petitioner is directed to file amended cause title within a week.
(VEERENDR SINGH SIRADHANA),J Pooja/12 Powered by TCPDF (www.tcpdf.org)