Parmila Devi vs Shanti Verma & Others
2023 Latest Caselaw 216 Jhar

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          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        W. P. (C) No. 3471 of 2013
                                  With
                          I.A. No. 7729 of 2022

              Parmila Devi                             ...       ...    Petitioner
                                  Versus
            Shanti Verma & Others             ...        ...       Respondents
                                  ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. V. P. Singh, Sr. Advocate : Ms. Rashmi Kumari, Advocate : Ms. Bandana Kumar Sinha, Adv.

For the Respondents : Mr O. P. Tiwari, Advocate

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15/12.01.2023 I.A. No. 7729 of 2022 in W. P. (C) No. 3471 of 2013

1. Learned counsel for the parties are present.

2. This interlocutory application has been filed to delete the name of deceased respondent, namely, Shanti Verma from the cause title, who is said to have expired on 19.11.2020 during the pendency of the present writ petition leaving behind her daughter, namely, Anuradha Verma, who is already on record. The death certificate of Shanti Verma has been filed along with the interlocutory application.

3. Learned counsel for the petitioner has no serious objection to the prayer made through I.A. No. 7729/2022.

4. After hearing the learned counsel for the parties and considering the fact that Shanti Verma has already expired and her daughter, namely, Anuradha Verma is already on record, I.A. No. 7729/2022 is hereby allowed.

5. Learned counsel for the respondents is directed to delete the name of Shanti Verma from the cause title in red ink during the course of the day.

W. P. (C) No. 3471 of 2013

6. Learned counsel for the respondents has submitted that I.A. No. 5836/2013 has been filed for vacating the interim order of status quo passed by this Court.

7. Learned senior counsel for the petitioner has submitted that he is ready to finally argue this case, which is otherwise ready for final

disposal and therefore, no order need be passed on I.A. No. 5836/2013. He submits that he shall argue the case on 25.01.2023.

8. With the consent of the learned counsel for the parties, the matter is adjourned and is directed to be posted on 25.01.2023.

9. The parties may prepare their short synopsis, list of dates and also furnish a copy of the judgments which they seek to rely upon by 20.01.2023.

10. The matter be posted along with I.A. No. 5836/2013 on the next date.

(Anubha Rawat Choudhary, J.) Mukul