Chandanmal Chopra vs Manju Sharma
2021 Latest Caselaw 10121 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1688/2017

Chandanmal Chopra

----Appellant Versus Manju Sharma

----Respondent

For Appellant(s) : Mr. VD Gaur, Adv. For Respondent(s) : Mr. Bharat Devasi, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/07/2021

The matter comes up on an application under Order 22 Rule

3 CPC r/w Section 151 CPC for bringing on record the legal heirs

of the appellant Chandanmal Chopra, who expired on 24.04.2021.

For reasons stated in the application, the application is

allowed. The legal heirs of the appellant are hereby taken on

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

on record.

(MANOJ KUMAR GARG),J 90-MS/-

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