Indra Devi & Ors vs Memla Devi & Ors
2023 Latest Caselaw 2349 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 S.A. No. 44 of 2020
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Indra Devi & Ors. .... .... .... Appellants Versus Memla Devi & Ors. .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Indrajit Sinha, Advocate : Mr. Ankit Vishal, Advocate

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Order No.06 Dated- 18.07.2023 I.A. No.3316 of 2023 Learned counsel for the appellants submits that this interlocutory application has been filed with a prayer to delete the name of the respondent no.1- Memla Devi.

Drawing attention of this court to the supplementary affidavit, it is submitted by the learned counsel for the appellants that the respondent no.1 died on 20.12.2019 after passing of the judgment and decree of Title Appeal No. 62 of 2010 dated 21.11.2019 leaving behind his only two surviving legal representatives who are already parties to this appeal being respondent nos.6 and 7.

Considering the fact that the respondent no.1- Memla Devi was already dead by the time of filing of this appeal hence, Registry is directed to delete the name of respondent no.1- Memla Devi from the cause title of the appeal memo with red ink and renumber the seriatim of rest of the respondents accordingly.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

S.A. No. 44 of 2020

Heard the parties.

The learned counsel for the appellants prays for time to advance argument in the matter of admission.

Prayer for time is allowed as the last chance.

List this appeal after four weeks under the heading Order XLI Rule 11 C.P.C.

Sonu-Gunjan/- (Anil Kumar Choudhary, J.)