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[Cites 1, Cited by 1]

Chattisgarh High Court

Mamta Modi vs Devprasad Kesharwani 46 Mcrc/211/2019 ... on 10 January, 2019

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                    1

                                                                     NAFR

              HIGH COURT OF CHHATTISGARH, BILASPUR

                  Writ Petition (Art. 227) No.863 of 2018

  1. Mamta Modi, W/o Manoj Modi, Aged about 45 years,

  2. Atul Modi, S/o Manoj Modi, Aged about 25 years,

  3. Manoj Modi, S/o Chaturbhuj Modi, Aged about 50 years,

     All R/o Bhoghapara, Sivrinarayan, Tah. Navagarh, District Janjgir-
     Champa (C.G.)
                                                (Defendant No. 1 to 3)
                                                       ---- Petitioners

                                  Versus

  1. Devprasad Kesharwani, S/o Bhagprasad Kesharwani, Aged about 70
     years, Through Special Power of Attorney Holder Vishnu Kesharwani,
     S/o Devprasad Kesharwani, Aged about 38 years, R/o Mahantpara,
     Sivrinarayan, Tah. Navagarh, District Janjgir-Champa (C.G.)
                                                                 (Plaintiff)

  2. State of Chhattisgarh, Through Collector, Janjgir, Distt. Janjgir-
     Champa (C.G.)
                                                             (Def. No.4)
                                                      ---- Respondents

For Petitioners: Mr. Ravindra Sharma, Advocate. For Respondent No.1: Mr. Aman Kesharwani, Advocate. For Respondent No.2/State: -

Mr. A.N. Bhakta, Deputy Advocate General and Mr. Vimlesh Bajpai, Govt. Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 10/01/2019
1. Heard.
2. By the impugned order, defendants No.1 to 3's application for deleting their names from the suit has been rejected.
3. Learned counsel for the petitioners / defendants No.1 to 3 submits that the order impugned is unsustainable and bad in law.
4. On the other hand, learned counsel for respondent No.1 / plaintiff 2 supports the impugned order.
5. The trial Court has clearly recorded a finding that defendants No.1 to 3 are necessary as well as property party to the suit and declined to delete the names of defendants No.1 to 3 in which I do not find any jurisdictional error. The writ petition is liable to be and is accordingly dismissed. No order as to cost(s).

Sd/-

(Sanjay K. Agrawal) Judge Soma