Kailash Agrawal (Died Through Lrs) ... vs Shobharam Ratre
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Chattisgarh High Court

Kailash Agrawal (Died Through Lrs) ... vs Shobharam Ratre on 25 June, 2025

             HIGH COURT OF CHHATTISGARH, BILASPUR

                               Order Sheet

                            ACQA No. 249 of 2019

              KAILASH AGRAWAL versus SHOBHARAM RATRE




25/06/2025         Mr. Chitranjay Singh Patel, Counsel for the Appellant.


                   Mr. Umesh Pandey, Counsel for the Respondent.

Mr. Chitranjay Singh Patel, Advocate submits that the

appellant/complainant Kailash Agrawal has passed away and

his legal heir/ representative wife Mrs. Chandrakala wishes to

continue this appeal and for that purpose application IA No.

01/2024, has been filed, which has to be allowed.

Not opposed by the other party.

Application IA No. 01/2024, for taking legal heirs on record

is allowed and in place of appellant/complainant Kailash

Agarawal, his legal heir/representative wife Mrs. Chandrakala,

wife of late Kailash Agarawal, aged about 72 years, R/o Near

Jain Mandir Naila, Police Station/Tahsil- Janjgir, District- Janjgir-

Champa (C.G.) be substituted.

Let the necessary amendment be incorporated during the

course of the day.

With the consent of the parties, heard finally.

Judgment passed separately.

sd/-

( Sachin Singh Rajput ) Judge

alfiza