Rajasthan High Court - Jodhpur
Hatim Ali vs Neeraj Singhal & Anr on 6 September, 2016
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CIVIL WRIT (CW) No. 6691 of 2015
Petitioner:
Hatim Ali S/o Shri Quarban Ali aged about 81 years,
resident of Quality Stationers, Opp. Control Room Inside
Surajpole, Udaipur.
Versus
Respondents.
1.Neeraj Sighal S/o Shri Naresh Chandra Ji.
2.Smt. Nayan Kumari W/o Sh. Naresh Chandra Both
residents of 34/289, Bapu Bazar, Udaipur.
Date of Order : 6.9.2016
HON'BLE MR. VIJAY BISHNOI, J.
MR. VARUN GOYAL, for the petitioner.
ORDER
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The matter comes up on an application (APPLW No. 4241/2016) for impleading the legal representatives of deceased Hatim Ali as petitioners, who is said to have died on 26.08.2016.
For the reasons stated in the application, the application (APPLW No. 4241/2016) is allowed. Legal representatives of deceased Hatim Ali are impleaded as petitioners Nos. 1/1 to 1/4. Amended cause title has already been filed, the same be placed at appropriate place in the file.
Learned counsel for the petitioners submits that he does not want to press this writ petition. Hence this writ petition is dismissed as not pressed.
Stay petition also stands dismissed.
(VIJAY BISHNOI), J.
M.AKBAR-87