Narayan vs Doulat Ram
2022 Latest Caselaw 2674 Chatt

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                  Order Sheet

                               SA No. 788 of 2017
                          Narayan Versus Doulat Ram

            7-3




25-4-2022

Mr. B.P. Gupta,counsel for the appellant.

Mr. Ravi Maheshwari, Panel Lawyer for the State. Hard on I.A.No. 1 of 2017 which is an application filed under Rule 125 of the High Court of Chhattisgarh Rules 2007 read with Order 22, Rule 3 of CPC.

In the aforesaid application it has been stated that appellant No.5 namely Munni Babu died on 5-11-2017 after passing of the judgment and decree by the First Appellate Court, leaving behind him the legal representatives No. 5 (1) to 5 (4) and they be permitted to prosecute the case on behalf of the deceased appellant No.5.

On the consideration, I.A.No. 1 of 2017 is allowed and legal representatives 5 (1) to 5 (4) of deceased appellant No.5 are permitted to prosecute the case.

List this case for admission after three weeks.

Sd/-

(Narendra Kumar Vyas) Judge

Raju