Vijai Raj vs Tulsi Ram
2022 Latest Caselaw 5797 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 87/1993

Vijai Raj

----Appellant Versus Tulsi Ram

----Respondent

For Appellant(s) : Mr. Ramit Mehta Mr. Saurabh Maheshwari For Respondent(s) : Mr. J.R. Bhati

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Judgment / Order

20/04/2022

Heard learned counsel for the parties on application under

Order 22, Rule 3 CPC for bringing on record Lr's of deceased

appellant-Vijay Raj.

Appellant-Vijay Raj has died on 24.01.2022, for which

application has been moved within time.

No objection has been made for bringing on record the Lr's

of the appellant-Vijay Raj, hence, the application is allowed.

Amended cause title already filed, be taken on record.

Office to proceed.

(RAMESHWAR VYAS),J 29-Taruna/-

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