Bodya Son Of Haret vs Chhotya Son Of Samaliya
2022 Latest Caselaw 4765 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 181/2020

                                   Bodya Son Of Haret & ors.
                                                                                                          ----Appellants
                                                                        Versus
                                   Chhotya Son Of Samaliya & Anr.
                                                                                                       ----Respondents

For Appellant(s) : Mr. Rahul Sharma for Mr. Rajnessh Gupta For Respondent(s) : Mr. Mukesh Pal Jadoun

HON'BLE MR. JUSTICE SUDESH BANSAL Order

12/07/2022

Learned counsel for appellants submits that after passing the

impugned judgment dated 28.01.2020, the appellant No.1-Bodya

has passed away on 28.03.2020. His natural heirs/legal

representatives are already on record, hence it has been prayed

that his name be deleted from the array of cause title.

Application (I.A. No.1/2020) has been filed by appellants for

taking the factum of death of Bodya (appellant No.1) on record.

For reasons mentioned in the application, the same is

allowed.

Amended cause title enclosed with the application is taken

on record.

Office to check and proceed.

(SUDESH BANSAL),J

TN/22

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