Rajasthan High Court - Jaipur
Amalgamated Yatimkhana Moniya ... vs Deewan Sayed Solat Hussain Ali Khan And on 6 September, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Second Appeal No.814/2011
Amalgamated Yatimkhana Moniya Islamiya
----Appellant
Versus
Deewan Sayed Solat Hussain Ali Khan And Ors.
----Respondents
For Appellant(s) : Mr. M.M. Ranjan, Sr. Advocate assisted by Mr. Daulat Sharma For Respondent(s) : Mr. Siddharth Bapna Mr. Reashm Bhargava HON'BLE MR. JUSTICE SUDESH BANSAL Order 06/09/2022 Application (I.A. No.4/2022) has been filed on behalf of appellant along with the minutes dated 10.04.2021 stating inter alia that the erstwhile General Secretary has passed away and new General Secretary has been elected, therefore, his name may be substituted in the cause title in place of erstwhile General Secretary.
Another application (I.A. No.3/2022) filed under Order 22 Rule 2 for seeking deletion of the name of respondent No.3-Nafisa Begum who is said to be passed away and her legal representatives are already on record is allowed.
Amended cause title be filed within a period of two weeks. Application (I.A. No.1/2022) has been filed for passing appropriate orders on stay application, the orders on stay application shall be passed at the time of hearing the appeal for admission.
Accordingly, applications (I.A. Nos.4/2022, 3/2022 & 1/2022) stand disposed of.
List for admission on 12th October, 2022.
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