Saroj vs Narendra Singh
2021 Latest Caselaw 10946 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Misc. Appeal No. 1170/2020

Saroj

----Appellant Versus Narendra Singh

----Respondent

For Appellant(s) : Mr. B.P.S. Dama.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI Order

15/07/2021

Office has pointed out the defect that claimant No.1 has not

been made a party in CMA.

A reply to the application has been filed inter-alia indicating

that the said claimant No.1 has died after passing of the impugned

award dated 30.07.2019, on 29.08.2019 and, therefore, he has

not been impleaded as party. Alongwith the application a copy of

the death certificate has also been filed.

In view of the submissions made, the defect No.1 pointed

out by the office is over-ruled.

The defect No.2 indicating that the page No.1 of the

judgment not fairly legible, in the circumstances of the case is

over-ruled.

Issue notice of the application under Section 5 of the

Limitation Act to the respondent.

(ARUN BHANSALI),J 30-pradeep/-

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