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[Cites 2, Cited by 0]

Chattisgarh High Court

Smt. Shyambala vs Kamal Kishore Modi on 26 October, 2016

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                            W.P.(Art. 227)No.607/2015

                           Page 1 of 2

                                                              NAFR

        HIGH COURT OF CHHATTISGARH, BILASPUR

             Writ Petition (Art. 227) No.607 of 2015

  Smt. Shyambala, aged 42 years, W/o Shri Suresh Agrawal, R/o
  Old Power House, In front of Rama Residency, P.O. & P.S. Torwa,
  Revenue and Civil Distt. Bilaspur (C.G.)
                                              {Defendant No.9(2)}
                                                     ---- Petitioner

                            Versus

1. Kamal Kishore Modi, S/o Late Kanhiyalal Modi, aged about 66
  years, R/o D-204, Krishna Vihar, Vidyanagar, Bilaspur, Revenue
  and Civil Distt. Bilaspur (C.G.), Pin 495004
                                                         (Plaintiff)

2. Dinesh Modi, S/o Late Kanhaiyalal Modi, aged about 49 years, R/o
  In front of Government School, Dayalband, P.O. & P.S. Tarbahar,
  Revenue and Civil Distt. Bilaspur (C.G.)
                                                      (Def. No.2)

3. Smt. Laxmi Agrawal, aged about 65 years, D/o Late Kanhaiyalal
  Modi, R/o E/C 4/4 Executive Colony, Budharaja, P.O. Budharaja,
  P.S. Sambalpur, Revenue & Civil Distt. Sambalpur (Odisa), Pin
  768001
                                                     (Def. No.3)

4. Smt. Usha Khemka, W/o Santosh Khemka, D/o Late Kanhiyalal
  Modi, aged about 62 years, R/o Dipti Medical 07 Tarachand Dutt
  Street, P.O.T.D. Street, Kolkata, West Bengal, Pin 700073
                                                         (Def. No.4)

5. Smt. Aruna Jhanjhadia, W/o Ashok Kumar, D/o Late Kanhaiya Lal
  Modi, aged about 57 years, R/o Mrwaripara, Sambalpur, P.S.
  Sambalpur, Revenue & Civil Distt. Sambalpur (Odisa), Pin 768001
                                                        (Def. No.5)

6. Smt. Manju Agrawal, W/o Shri Vinod Kumar, D/o Late Kanhaiyalal
  Modi, aged about 54 years, R/o H.I.G. B/139, Phase 3, Kalinga
  Vihar, Chand, P.O. Chand, Raurkela, Revenue & Civil Distt.
  Raurkela (Odisa) Pin 768002
                                                    (Def. No. 6)

7. Smt. Premlata Jalan, W/o Shri Paresh Jalan, D/o Late Kanhaiyalal
  Modi, aged about 50 years, R/o Samleswari Fertilizer, Khetrajpur,
  P.O. Sambalpur, P.S. Sambalpur, Revenue & Civil Distt.
  Sambalpur (Odisa)
                                                        (Def. No.7)
                                                       W.P.(Art. 227)No.607/2015

                                     Page 2 of 2

         8. Smt. Sarla Modi, W/o Late Basant Modi, Daughter In Law of Late
            Kanhaiyalal Modi, aged about 55 years, R/o Radheshyam
            Pachariwale, Budhwari Road, Dongargarh, P.O. & P.S.
            Dongargarh, Revenue & Civil Distt. Rajnandgaon (C.G.), Pin
            494003
                                                          (Def. No.8A)

         9. Smt. Sharda Agrawal, W/o Shri Ghanshyam Agrawal, Grand
            Daughter of Late Kanhaiyalal Modi, aged about 31 years, R/o
            Shyam Aaloo Bhandar, Khetrajpur, P.O. Sambalpur, P.S.
            Sambalpur, Revenue & Civil Distt. Sambalpur (Odisa), Pin 768001
                                                                (Def. No.8B)

         10. Smt. Sharadha Agrawal, W/o Shri Naurang Agrawal, Grand
            Daughter of Late Kanhaiyalal Modi, aged about 28 years, R/o
            Shyam Aaloo Bhandar, Khetrajpur, P.O. Sambalpur, P.S.
            Sambalpur, Revenue & Civil Distt. Sambalpur (Odisa), Pin 768001
                                                                 (Def. No.8C)
                                                            ---- Respondents

For Petitioner: Mr. Avinash Mishra, Advocate. For Respondent No.1: Mr. Amit Kumar, Advocate.

Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/10/2016

1. By the impugned order, the trial Court has rejected the application under Order 13 Rule 10 of the CPC filed by the petitioner defendant No.9(2). Now, defendant No.9(2) has already filed certified copy of the document and as such, this writ petition has become infructuous.

2. Accordingly, the writ petition is dismissed as having become infructuous. No order as to costs.

Sd/-

(Sanjay K. Agrawal) Judge Soma