Raj Kumar Tewary & Others vs Chandra Mohan Tiwary & Others
2023 Latest Caselaw 3277 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Second Appeal No. 229 of 2003
               Raj Kumar Tewary & others                           ... Appellants
                                        -Versus-
               Chandra Mohan Tiwary & others                       ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellants : Mr. Ranjeet Kumar, Advocate For the Respondents : Mr. Satish Kumar, Advocate

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33/30.08.2023 This is a disposed of second appeal.

2. It appears that inadvertently in the array of the respondents, the name of Asha Kumari has been shown in the judgment dated 01.03.2023, however, her name has already been expunged vide order dated 07.07.2010 and the name of respondent no.2 namely Shankar Tiwary was deleted and his legal heirs were substituted as respondent nos.2(a) and 2(b), namely, Ajay Kumar Tiwary and Alok Kumar Tiwary respectively vide order dated 18.10.2022. It also appears that the name of respondent no.3(a) namely Pratima Devi is to be deleted as she was already party in the appeal as respondent no.21.

3. Let the name of respondent no.1(a) Asha Kumari be deleted from the said judgment. Let the name of Shankar Tiwary be deleted from the said judgment and the name of respondent nos.2(a) and 2(b), namely, Ajay Kumar Tiwary and Alok Kumar Tiwary be inserted therein as legal heirs/successors of deceased Shankar Tiwary. Let the name of respondent no.3(a) Pratima Devi be deleted from the said judgment as she was already party in the appeal as respondent no.21.

4. The judgment dated 01.03.2023 is modified to the above extent.

5. Let this order be treated as part of the said judgment.

(Sanjay Kumar Dwivedi, J.) Ajay/