Phoolchand Vaishya vs Rajkumar Vaishya
2022 Latest Caselaw 3734 Chatt

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                                                                      NAFR

           HIGH COURT OF CHHATTISGARH, BILASPUR
                           MCC No. 313 of 2022

    Phoolchand Vaishya S/o Late Devideen Vaishya Aged About 65 Years
     Pendra, Tahsil Pendraroad, Former R/o Currently Residing At
     Geetanjali City, Bilaspur., District : Bilaspur, Chhattisgarh
                                                              ---- Applicant
                                  Versus
   1. Rajkumar Vaishya S/o Late Devideen Vaishya Aged About 43 Years
      R/o Pendra,       Tahsil   Pendraroad,   Bilaspur   District   Bilaspur
      Chhattisgarh.
   2. Narayan Prasad Vaishya S/o Late Devideen Vaishya Aged About 72
      Years Retired Govt. Principal, R/o H.N.-155/3a / Rachana/vaishali,
      Ghaziabad (Uttar Pradesh) Pin 201010., District : Ghaziabad, Uttar
      Pradesh
   3. Narendra Kumar @ Keshav Vaishya S/o Late Devideen Vaishya Aged
      About 69 Years R/o-128, Royal Bungalow, City Sukalia, Indore , Tahsil
      And District Indore ( M.P.) Pin 452007.
   4. Dilip Kumar Vaishya S/o Late Devideen Vaishya Aged About 57 Years
      R/o B-602, K.M. Apartment, 12/12, Dwarika, Delhi, Tahsil And District
      Delhi, New Delhi, Pin 110078.
   5. State Of Chhattisgarh Through Collector Bilaspur, District Bilaspur
      Chhattisgarh.
   6. Deleted (Babulal) As Per Honble Court Order Dated 09-03-2022.
   7. Bhola (Dead), S/o Bharat, Aged About 73 Years (Then) Represented
      Through Heirs -
7.1-(i). Amar Singh S/o Bhola Aged About 72 Years
7.2-(ii).Dharam        Singh       (Died)       Through         Lrs.
7.3-(iii)Lakhan   Singh    S/o    Bhola   Aged    About      57   Years
7.4-(iv).Balram Singh S/o Bhola Aged About 54 Years
                                                          ---- Respondents

________________________________________________________ For applicant : Mr. Siddharth Dubey, Advocate For Respondent Nos. 1 : Mr. Surfaraj Khan & Mr. Rishi Sahu, Advocates For State/Res. No. 5 : Mr. Chitendra Singh, P. L. ________________________________________________________ Hon'ble Shri Justice Narendra Kumar Vyas Order on Board 14/06/2022

1. This is an office reference.

2. Inadvertently, due to typographical error in the order dated 06.05.2022 passed by this Court in Second Appeal No. 403 of 2019 in paragraph 16 Civil appeal No. 58/2019 has wrongly been typed whereas it should be "Civil Appeal (unregistered), Phool Chand Vaishya Vs. Rajkumar Vaishya and Others".

3. Accordingly, it is ordered that in the order passed by this Court on 06.05.2022, in Second Appeal No. 403 of 2019 in paragraph 16 in place of Civil appeal No. 58/2019 it be read as "Civil Appeal (unregistered), Phool Chand Vaishya Vs. Rajkumar Vaishya and Others" and rest of the judgment and decree passed by this Court shall remain intact.

4. With this observation and direction the instant MCC stands disposed of.

5. A copy of this order be retained in the original file of Second Appeal No. 403 of 2019.

Sd/-

                                        (Narendra Kumar Vyas)
   amita                                      Judge