Chattisgarh High Court
Madan Mohan Rajwade vs Jawaharlal And Another on 22 June, 2022
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HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
FA No. 200 of 2008
Madan Mohan Rajwade Vs. Jawaharlal & another
22.06.2022 Mr. Arpan Verma, counsel for the appellant.
Mr. T.S. Sahu, counsel for respondent No. 1.
Learned counsel for the appellant would submit that during pendency of this appeal, respondent No. 1- Jawaharlal Rajwade has expired leaving behind legal representatives namely Smt. Surujbai, Huteshwar Prasad Rajwade, Khagendra Rajwade & Smt. Beena, therefore, he has filed I.A. No. 03, application under Order 22 Rule 4 of the C.P.C. for bringing legal representatives of respondent No. 1 on record.
He would further submit that he has filed I.A. No. 04, application for deleting name of respondent N. 1-Surujbai, who expired on 23.06.2018.
This Court vide order dated 19.04.2022 directed for issuance of notice to proposed legal representatives of respondent No. 1 to appear before this Court today.
Notice issued to respondent No. 1 (ii) & 1 (iii) has been returned served and respondent No. 1(i)-Smt. Surujbai has expired during pendency of this appeal.
Page 2 of 2On due consideration and for the reasons mentioned in the application, I.A. No. 4 is allowed.
In pursuance of the notice issued to the parties, probably they are making efforts to appear before this Court, therefore, the matter is adjourned for two weeks.
List this case after two weeks.
Sd/-
(Narendra Kumar Vyas) Judge Arun