Meeta Agarwal D/O Shri Meenalal ... vs Hathroigari Grah Nirman Sehkari ...
2022 Latest Caselaw 4242 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Civil Transfer Application No. 75/2022

Meeta Agarwal D/o Shri Meenalal Agarwal W/o Shri Manoj Kumar
Agarwal,
                                                                  ----Petitioner
                                   Versus
Hathroigari Grah Nirman Sehkari Samiti,
                                                                ----Respondent

For Petitioner(s) : Mr. Sampat Lal Songara For Respondent(s) : None appears

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

27/06/2022

Applicant has moved an application (I.A.No.1/2022) for

deletion of the name of respondent No.4 Rajmata Gayatri Devi

from the array of cause title of the transfer application.

It has been submitted that respondent No.4 has already

passed away and her name has already been deleted in the

original suit.

In view of above, the name of respondent No.4 Rajmata

Gayatri Devi, is allowed to be deleted.

Accordingly, the application (I.A.No.1/2022) stands disposed

of.

Applicant has also filed another application (I.A. No.02/2022)

to remove the defect as pointed out by the Office. Learned counsel

for petitioner has placed reliance on the judgment of Prem

Prakash Mishra Vs. J.P. Bansal Reported in [RLW (1988) 2

638] to contend that even after dismissal of the transfer

(2 of 2) [CTA-75/2022]

application by the District Judge, fresh transfer application before

the High Court under Section 24 CPC is maintainable.

Heard, subject to objection by non-applicants, the objection

pointed by the Office is waived at this stage.

Accordingly, the application (I.A. No.02/2022) stands

disposed of.

List this matter again in next week.

(SUDESH BANSAL),J

SACHIN /34

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