Chattisgarh High Court
Deleted (Devak Ram) (Died) vs Deleted (Bhagau Singh) (Died) on 24 November, 2023
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
SA No. 397 of 2015
Devak Ram Versus Bhagau Singh
24/11/2023 Mr. B. N. Nande, Advocate for the appellant.
Mr. Shashwat Mishra, Advocate holding brief of Mr. Manoj Paranjpe,
Advocate for respondent no. 1.
Mr. B. L. Sahu, Panel Lawyer for respondent no. 2/ State.
Heard on I. A. No. 2,an application has been moved under Order 22 Rule 3 of CPC as sole appellant, namely, Devak Ram has expired on 24.08.2023.
Taking into consideration the fact that the application for substitution of legal representatives has been moved within limitation, same is allowed.
Heard on I. A. No. 3, an application has been moved under Order 22 Rule 4 of CPC for substitution of legal representatives of respondent no. 1, namely, Bhagau Singh who expired on 17.09.2023.
Taking into consideration the fact that the application has been moved within limitation, same is allowed.
The appellant is permitted to carry out necessary amendments within a period of seven days.
Post this matter thereafter.
Sd/-
(Rakesh Mohan Pandey) Judge Ajinkya