Rajasthan High Court - Jaipur
Tara Shankar Sharma vs Amar Kumar Sharma Through Lrs And Others on 22 January, 2021
Author: Goverdhan Bardhar
Bench: Goverdhan Bardhar
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 84/2014
Tara Shankar Sharma
----Appellant
Versus
Amar Kumar Sharma Through Lrs And Others
----Defendants/Respondents
For Appellant(s) : Mr. Saransh saini For Respondent(s) : Mr. Arvind Bhardwaj Mr. G.P. Sharma HON'BLE MR. JUSTICE GOVERDHAN BARDHAR Order 22/01/2021 IN I.A. Nos. 1/2020 and 2/2020 The matter comes up on two different applications (I.A. Nos. 1/2020 and 2/2020) filed under order 22 Rul 4 CPC for taking the LRs of defendant/respondent Nos. 4 and 7 on record.
For the reasons stated in the aforesaid applications, the same are allowed and the legal representatives of defendant/respondent Nos. 4 and 7 are taken on record.
Leaned counsel for the appellant submits that amended cause title has already filed.
Office is directed to check and place the amended cause title on record.
Notice be issued to the proposed LRs mentioned in the aforesaid applications.
In I.A. No. 3/2020:-
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(2 of 2) [CFA-84/2014] The matter comes up on an application (I.A. No. 3/2020) filed under Section 151 CPC for deleting the name of respondent No. 2/1-Mr. Nandlal Sharma from the array of respondents.
For the reasons stated in the application, the same is allowed.
Name of respondent No. 2/1-Mr. Nandlal Sharma is deleted from the array of appellant.
The legal representatives of the aforesaid respondent are already on record.
Amended cause title has already been filed. Office is directed to check and place the amended cause title on record.
(GOVERDHAN BARDHAR),J Ashu/28 (Downloaded on 29/01/2021 at 08:58:39 PM) Powered by TCPDF (www.tcpdf.org)