Rajasthan High Court - Jaipur
Satya Narain Son Of Late Shri Ram Narain ... vs Uttam Chand Son Of Late Shri Ram Narain ... on 25 November, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No.121/2022
Satya Narain Son Of Late Shri Ram Narain Agarwal & Anr.
----Appellants
Versus
Uttam Chand Son Of Late Shri Ram Narain Agarwal & Anr.
----Respondents
For Appellant(s) : Mr. Maneesh Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SUDESH BANSAL Order 25/11/2022 Learned counsel for appellants submits that appellant No.1- Satya Narain has already passed away during the course of trial itself therefore, in the title page of first appeal, the word "since deceased" has been mentioned against his name. Appellant No.2 is his son, who has filed the present first appeal, therefore, the defect pointed out by Office in respect of not filing the vakalatnama of appellant No.1 is waived.
In view of above, application No.1/2022 stands disposed of. List for admission.
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