Rajasthan High Court - Jodhpur
Abdul Gaffar And Anr vs Mst. Mehmooda Begum Through Lrs And Ors on 21 February, 2022
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN
JODHPUR
S.B. Civil Second Appeal No. 248/2016
Abdul Gaffar And Anr.
----Appellant
Versus
Mst. Mehmooda Begum Through Lrs And Ors.
----Respondent
For Appellant(s) : Mr.Mahendra Thanvi, Adv.
For Respondent(s) : None present
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 21/02/2022 An application has been filed on behalf of the appellants under under Order 22 Rule 3 & 9 read with Section 151 CPC for bringing on record the legal representatives of appellant No.1- Abdul Gaffar, who alleged to have expired on 17.04.2020.
For the reasons mentioned in the application (Inward No.1/2022), the application is allowed. The LRs of appellant No.1, mentioned in para No.2 of the application, are taken on record. Four weeks' time is granted to the appellants for filing amended- cause title.
(MANOJ KUMAR GARG),J 109-NK/-
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