Chattisgarh High Court
Siddheshwar Mahadev Mandir, Bargarh vs Lekh Ram on 15 September, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
C.R. No. 45 of 2019
Siddheshar Mahadev Mandir Bargarh Vs. Lekh Ram
Mr. Abhishek Sharma, counsel for the petitioners.
15/09/2021
Mr. Sameer Uraon, G.A. for the State.
Mr. M.K. Jaiswal, counsel for the respondents No.3 to 7 & 9.
Heard on I.A. No.4, application praying for amendment in the cause title to substitute the name of the deceased respondent No.1, 2, 3 and 8 with their legal representatives.
Learned counsel appearing for the other respondents has no objection.
Accordingly, the application is allowed. Permission is granted to implead the legal representatives of the respondents No.1, 2, 3 and 8.
Permission is also granted to carry out the amendment in the cause title of the civil revision within a week.
Subsequent to incorporation of the amendment, notice be issued to the newly added respondents on payment of process by the petitioners side. Process fee as per rules.
List this case after four weeks.
Interim relief, if any, granted earlier to continue till the next date hearing.
Sd/-
(Rajendra Chandra Singh Samant) Judge balram