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Rampratap And Anr vs Aadram And Anr
2021 Latest Caselaw 10119 Raj

Citation : 2021 Latest Caselaw 10119 Raj
Judgement Date : 5 July, 2021

Rajasthan High Court - Jodhpur
Rampratap And Anr vs Aadram And Anr on 5 July, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 132/2018

Rampratap And Anr.

----Appellant Versus Aadram And Anr.

----Respondent

For Appellant(s) : Mr. Darshan Jain, Adv. For Respondent(s) : Mr. Shardul Singh, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/07/2021

The matter comes up on an application under Order 22 Rule

4 CPC & Rule (9) CPC r/w Section 151 CPC for bringing on record

the legal heirs of respondent No.1, who expired on 14.01.2018.

For reasons stated in the application, the application is

allowed. The legal heirs of respondent No.1 are hereby taken on

record. Amended cause title filed with the application is also taken

on record.

(MANOJ KUMAR GARG),J 95-MS/-

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