Bhola (Died) Through Legal ... vs Devsharan (Died) Through Legal Heirs
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Chattisgarh High Court

Bhola (Died) Through Legal ... vs Devsharan (Died) Through Legal Heirs on 20 March, 2026

                                                          1




                             HIGH COURT OF CHHATTISGARH AT BILASPUR

       Digitally
       signed by
                                              SA No. 484 of 2024
       JYOTI
JYOTI  SHARMA
SHARMA Date:
       2026.03.20
       16:10:34
                    BHOLA (DIED) THROUGH LEGAL REPRESENTATIVE versus
                    DEVSHARAN (DIED) THROUGH LEGAL HEIRS
       +0530




                                        Order on Board

                    20/03/2026           Mr. Vikas Gritlahre, learned Counsel for the

                                 Appellant.

                                         Mr. Anand Gupta, Dy. G.A. for the State.

                                         Heard on I.A. No. 06/2026, an application

                                 seeking deletion of the name of appellant No. 4.

                                         Learned counsel for the appellant submits that

                                 appellant    No.    4,   namely   Kashiram,   died   on

                                 07.06.2021 and his legal representatives are already

                                 on record. Therefore, he prays for deletion of the

                                 name of appellant No. 4 from the memo of appeal.

                                         On due consideration and for the reasons

                                 assigned, I.A. No. 06/2026 is allowed.

                                         Necessary amendment be carried out within 10

                                 days.
                                 2

                Also heard on I.A. No. 07/2026, an application

        filed under Order 1 Rule 10 of the CPC seeking

        deletion of respondent No. 4. Learned counsel for the

appellant submits that respondent No. 4, namely Smt.

Laichia Bai, has died and her legal representatives

are already on record; therefore, he prays for deletion

of her name from the memo of appeal.

On due consideration and for the reasons

mentioned in the application, I.A. No. 07/2026 is

allowed.

Necessary amendment be carried out within 10

days.

Learned counsel for the appellant is also

directed to file the amended cause title of the memo

of appeal.

List the case thereafter.

Sd/-

(Bibhu Datta Guru) Judge Jyoti