Smt. Gavri Devi And Ors vs Smt. Chandra Devi And Ors
2021 Latest Caselaw 1108 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 13622/2016

Smt. Gavri Devi And Ors

----Petitioner Versus Smt. Chandra Devi And Ors

----Respondent

For Petitioner(s) : Mr. Vinay Jain, Adv. For Respondent(s) : Mr. TS Champawat, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

14/01/2021

The matter comes up on two applications both under Order

22 Rule 4 CPC for taking on record the legal representatives of

respondents No.2 & 3, who expired during the pendendy of this

petition.

Let notices of the applications be issued to the legal

representatives of deceased respondents No.2 & 3. Rule is made

returnable within eight weeks.

(MANOJ KUMAR GARG),J 87-MS/-

(D.B. SAW/894/2016 has been filed in this matter. Please refer the same for further orders)

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