Madan Lal And Ors vs Satya Narayan And Ors
2021 Latest Caselaw 2305 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                     S.B. Civil First Appeal No. 30/1987

                                   Madan Lal And Ors.
                                                                                                       ----Appellant
                                                                        Versus
                                   Satya Narayan And Ors.
                                                                                                     ----Respondent

For Appellant(s) : Ms. Devyani Rathore for Mr. R.P.

Singh, Sr. Adv.

                                   For Respondent             :     Ms. Aditi Tomar for Mr. Sunil Kumar
                                   No.2/2                           Singh

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/03/2021

1. The matter comes up on an application filed by the applicant

for taking legal representative of deceased/applicant No.2 on

record.

2. Application for taking legal representative on record is not

opposed by counsel for the Respondent No.2/2.

3. Accordingly, Application is allowed.

4. Legal representative of deceased/application No.2 is taken

on record. Amended cause title has already been filed and the

same is taken on record.

5. Office is directed to proceed further.

(PANKAJ BHANDARI),J

ARTI SHARMA /29

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