Rajasthan High Court - Jaipur
Hari Narain vs Damodar Lal Jain And Others on 26 August, 2022
Author: Sudesh Bansal
Bench: Sudesh Bansal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No.323/2012
Hari Narain
----Appellant
Versus
Damodar Lal Jain And Others
----Respondents
For Appellant(s) : Mr. L L Gupta
For Respondent(s) : Mr. Nikhil Yadav for Mr. Abhi Goyal
HON'BLE MR. JUSTICE SUDESH BANSAL Order 26/08/2022 An application (I.A. No.1/2022) has been filed by respondent No.1-plaintiff under Order 22 Rule 10-A CPC.
Another application (I.A. No.2/2022) under Order 23 Rule 2 CPC has been moved by appellant-defendant No.5 stating that respondent No.2-Ratan has passed away and his name has already been deleted vide order dated 21.09.2012 and now the respondent No.5-Ghantoli has also died and since his legal representatives are already on record as respondent Nos.3 and 4, his name may also be deleted.
Learned counsel for respondents has no objection. Name of respondent No.5 is allowed to be deleted. In view of above, applications (I.A. Nos.1/2022 & 2/2022) stand disposed of.
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