Savitri Devi And Ors vs State Of Raj. And Ors
2022 Latest Caselaw 5883 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 677/2009

Savitri Devi And Ors

----Appellant Versus State Of Raj. And Ors.

----Respondent

For Appellant(s) : Mr. N.R. Budania For Respondent(s) : Mr. Vipin Makkad Mr. Aniket Tater

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment / Order

21/04/2022

The application (Inward No.1/22) preferred on behalf of the

appellant under Order 22 Rule 4 CPC for bringing legal

representatives of the respondent No.6 on record as he expired on

30th August, 2015 is considered and allowed.

Mr. Vipin Makkad is appearing on behalf of legal

representative of respondent No.6. The legal representative of

respondent No.6 are directed to taken on record and amended

cause title be filed within a period of one week.

(MADAN GOPAL VYAS),J (VIJAY BISHNOI),J 42-Arun/-

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