Subhash And Ors vs Lrs Of Hukmi Chand And Ors
2022 Latest Caselaw 9685 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13620/2016 Uttam Chand, Jaitaran, District Pali.

----Petitioner Versus

1. Legal Representative Of Hukmi Chand So Called Sh. Rajesh Vyas S/o Sh. Bhagchand, Adopted S/o Sh. S, Tehsil Jaitaran, Dist. Pali.

2. Shankerlal S/o Sh. Chothaji, Jaitaran, District Pali.

3. The Senior Civil Judge And Additional Chief Judicial Magistrate, Jaitaran, District Pali.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. VD Gour
                                   For Respondent(s)          :     Mr. Aidan Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 25/07/2022

The matter comes up for consideration of application (IA

No.1/22) with a prayer for deleting the name of the petitioner

No.4- Trilok as he has expired on 09.10.2021. It is mentioned in

the said application that Trilok was unmarried and he did not have

any legal representatives, therefore, his name may be deleted

from the array of the writ petition.

The aforesaid application has not opposed by the learned

counsel for the respondents.

Hence, the application is allowed. The name of petitioner

No.4 - Trilok is deleting from the array of the writ petition.

Amended cause title already filed be taken on record.

List the matter 28.07.2022.

Interim order, if any, to continue till the next date.

(VIJAY BISHNOI),J 27-mohit/-

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