Rajasthan High Court - Jaipur
Bakhtawar Singh S/O Late Shri Guganram vs Ramswaroop S/O Late Shri Guganram on 13 July, 2021
Author: Manoj Kumar Vyas
Bench: Manoj Kumar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 942/2019
Bakhtawar Singh S/o Late Shri Guganram
----Appellant
Versus
Ramswaroop S/o Late Shri Guganram & Ors.
----Respondents
For Appellant(s) : Mr. Rohan Agarwal, Adv. for Mr. Rajat Ranjan, Adv.
Through V.C. Mr. J.K. Moolchandani, Adv. For Respondent(s) : Mr. Mohd. Adil, Adv. for Mr. Sudesh Bansal, Adv.
HON'BLE MR. JUSTICE MANOJ KUMAR VYAS Order 13/07/2021 This matter has come up on an application (IA No.01/2021) under Order 22 Rule 10-A of CPC for taking on record the information that respondent No.5. Smt. Dharma Devi has passed away on 01.07.2021. Respondent No.8 Smt. Shanti Devi has also expired on 21.12.2020.
Learned counsel for the appellant submits that some time may be granted to move appropriate application.
List on 03.08.2021.
Interim order, if any, shall continue till then.
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