Ashutosh Pandey vs Davnarayan
2025 Latest Caselaw 2764 Chatt

Chattisgarh High Court

Ashutosh Pandey vs Davnarayan on 18 August, 2025

                                                                   2025:CGHC:41402-DB



        Digitally
        signed by
        HARNEET
HARNEET KAUR
                     HIGH COURT OF CHHATTISGARH AT BILASPUR
KAUR    Date:
        2025.08.20
        11:07:02
        +0530



                                       FA No. 366 of 2018

                               Ashutosh Pandey versus Davnarayan
                                           Order Sheet


        18/08/2025              Mr. Rajendra Tripathi, counsel for the appellants.
                                Mr. Suman Kesari, counsel for respondent No. 1.

Mr. Sharad Mishra, P.L. for the State/respondent No. 3.

Learned counsel for the appellant submits that Smt. Asha Pandey was already representing appellants/plaintiffs No. 1 and 2 namely Ashutosh Pandey and Umakant Pandey, being their guardian mother, from the date of institution of the suit before the trial Court, however, when her husband i.e. respondent/defendant No. 2 namely Sammukh Prasad Pandey died during the pendency of this appeal, instead of deleting his name from the cause title, the name of his wife Smt. Asha Pandey has been substituted in the cause title mistakenly, therefore, he may be permitted to delete the name of Smt. Asha Pandey as legal heir of respondent/defendant No. 2 from the cause title.

In view of the aforesaid reason, learned counsel for the appellants is permitted to delete the name of Smt. Asha Pandey as legal heir of respondent/defendant No. 2 from the cause title during the course of the day.

Judgment passed separately.

Signed and dated.

                      Sd/-                                Sd/-
                (Sanjay K. Agrawal)         (Sachin Singh Rajput)
                      JUDGE                         JUDGE


Harneet