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Chattisgarh High Court

Sunil Kumar Jain (Dead) Through Lrs vs Smt. Kanak Lata on 9 June, 2021

Author: Parth Prateem Sahu

Bench: Parth Prateem Sahu

                                                                     NAFR

         HIGH COURT OF CHHATTISGARH, BILASPUR

             Proceedings through video conferencing

                           MCC No. 318 of 2020

    Sunil Kumar Jain (Dead) Through Lrs:-

      (A) Smt. Sanju Nahar Jain W/o Late Shri Sunil Kumar Jain Aged About
      55 Years R/o Ward No. 09, Marar Para, Balod, Tahsil And District Balod
      Chhattisgarh.

      (B) Shrenik Nahar Jain S/o Late Shri Sunil Kumar Jain Aged About 32
      Years R/o Ward No. 09, Marar Para, Balod, Tahsil And District Balod
      Chhattisgarh.

      (C) Saiyam Nahar Jain S/o Late Shri Sunil Kumar Jain Aged About 22
      Years R/o Ward No. 09, Marar Para, Balod, Tahsil And District Balod
      Chhattisgarh.

      (D) Pritika Bothra D/o Late Shri Suni Kumar Jain Aged About 29 Years
      W/o Prince Bothra, R/o Prince Steel, Raipur Road Kawardha District
      Kabirdham Chhattisgarh.
                                                             ---- Applicants

                                  Versus

    Smt. Kanak Lata W/o Jagdish Prasad Shrivastava Aged About 57
     Years R/o Ward No. 9, Marar Para, Balod, Tahsil And District Balod
     Chhattisgarh.

                                                            ---- Respondent



For Applicants     -      Shri Ravindra Sharma, Advocate.


       Hon'be Shri Prashant Kumar Mishra, Ag.Chief Justice.
               Hon'ble Shri Parth Prateem Sahu, J.

Order On Board By Hon'ble Shri Prashant Kumar Mishra, Ag.Chief Justice.

09/06/2021

1. Heard.

2. I.A. No.2/2020, is an application for condonation of delay in filing of MCC.

3. On due consideration, delay of 333 days in filing of MCC is condoned.

4. I.A. No.1/2020, is an application under Order 22 Rule 3 of CPC for substitution of LRs of deceased applicant Sunil Kumar Jain.

5. It is ordered as prayed for. The LRs have already arrayed as party in the present MCC.

6. Accordingly, I.A. No. 2/2020 and I.A. No. 1/2020 stand disposed of.

7. This is an application for restoration of F.A. No. 323 of 2016 which was dismissed for want of prosecution by the Court order dated 26-04-2019.

8. On due consideration and for the reasons mentioned in the restoration application, it is allowed and is directed to be restored to its original number.

                   SD/-                                       SD/-


     (Prashant Kumar Mishra)                      (Parth Prateem Sahu)
        Acting Chief Justice                              Judge




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