Patna High Court - Orders
Ram Gopali Yadav @ Ram Gopal Y vs Ram Ratti Devi And Ors on 6 November, 2023
Author: Khatim Reza
Bench: Khatim Reza
IN THE HIGH COURT OF JUDICATURE AT PATNA
FIRST APPEAL No.574 of 2001
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Ram Gopali Yadav @ Ram Gopal Yadav
... ... Appellant/s
Versus
Ram Ratti Devi And Ors
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Durgesh Nandan, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE KHATIM REZA
ORAL ORDER
14 06-11-2023Learned counsel for the appellants is present.
Re: I.A. No. 03 of 2023
2. This interlocutory application has been filed under Order 22 Rule 4 read with Rule 9 of the Code of Civil Procedure and Section 5 of the Limitation Act for substituting the name of heirs of respondent no. 3, namely, Surendra Prasad, who died on 30.07.2019 leaving behind his widow, one daughter and one son, whose details are mentioned in paragraph no. 1 of this application, and also for setting aside abatement and condoning the delay in filing the setting aside abatement.
3. Issue notice to heirs of respondent no. 3 under speed post with A/D as well as through ordinary process, for which requisites etc. must be filed within four weeks.
(Khatim Reza, J) premchand/-
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