Jharkhand High Court
(Div. Manager, United India Insurance ... vs . Rekha Devi & Ors.) on 21 November, 2022
Author: S.N. Pathak
Bench: S.N.Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
M.A. No. 218 of 2015
(Div. Manager, United India Insurance Co. Ltd. Vs. Rekha Devi & Ors.)
.......
CORAM: - THE HON'BLE DR. JUSTICE S.N.PATHAK For the Appellant : Mr. Alok Lal, Advocate .......
I.A. No. 1291 of 2022 09/ 21.11.2022 Instant interlocutory application has been filed for deleting the name of respondent No. 1, who died on 25.06.2013.
It has been submitted by Mr. Alok Lal, learned counsel appearing for the Appellant since the legal heirs of respondent No. 1 are already on record and hence, the name of respondent No. 1 be deleted from the array of the parties of the memo of appeal.
In view of submissions of learned counsel for the appellant and in view of averments made in para-4 to 8 of the interlocutory application, let the name of respondent No. 1 be deleted from the array of the parties of memo of appeal.
Office is directed to do the needful.
Accordingly, I.A. No. 1291 of 2022 stands allowed.
M.A. No. 218 of 2015List this case in usual course.
(Dr. S.N. Pathak, J.) Kunal