Jharkhand High Court
Most. Vimla Devi & Others vs Kailash Dubey And Others on 12 May, 2022
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
S.A. No. 228 of 2016
With
I.A. No. 3346 of 2021
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Most. Vimla Devi & others .... Appellant(s) Versus Kailash Dubey and Others .... Respondent(s) CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
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For the appellant(s): Mr. Yogendra Prasad, Advocate.
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I.A. No. 3346 of 2021 07/12.05.2022: This application has been filed for substitution of legal heirs of respondent No. 19- Kailash Pathak, who died on 4.5.2021, during the pendency of this appeal, leaving behind his two sons namely Himanshu Kumar Pathak and Deepak Kumar Pathak.
Counsel for the appellants submits that right to sue survives and this application has been filed within time.
Considering the aforesaid submission, I.A. No. 3346 of 2021 stands allowed.
Consequently, let the name of respondent No. 19 be deleted from the cause title of this appeal and his legal heirs, as mentioned in para 3 of this application, be substituted in this appeal.
Let necessary correction be carried out by red ink in the cause title of this appeal.
S.A. No. 228 of 2016List this case under the appropriate heading.
Anu/C.P.-2 (ANANDA SEN, J.)