Rajasthan High Court - Jaipur
Mansingh And Ors vs State Of Rajasthan And Ors on 24 April, 2019
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5211/2014
Mansingh And Ors
----Petitioner
Versus
State Of Rajasthan And Ors.
----Respondent
For Petitioner(s) : Mr. Aditya Mathur For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 24/04/2019 The matter comes up on an interim application number 22542/2019, with a prayer to take on record the legal representatives of the respondent number 56, who died on 4 th January, 2019.
For the reasons detailed out in the memo of the interim application and upon hearing the learned counsel for the applicant as well as having regard to the nature of the controversy involved; the application merits acceptance.
Consequently, the application is allowed. The legal representatives of the deceased respondent number 56, shall be taken on record.
Counsel for the petitioner would file amended cause title within a week so also deposit process fee and take out notice on newly added respondents.
Steps be taken simultaneously.
(VEERENDR SINGH SIRADHANA),J Pooja /14 (Downloaded on 28/06/2019 at 01:48:03 AM) Powered by TCPDF (www.tcpdf.org)