Badri Lal vs Kamal Kumar And Another
2022 Latest Caselaw 6973 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                S.B. Execution First Appeal No.2/2010

                                   Badri Lal
                                                                                                      ----Appellant
                                                                      Versus
                                   Kamal Kumar And Ors.
                                                                                                   ----Respondents

For Appellant(s) : Mr. R K Mathur, Sr. Advocate assisted by Mr. Ram Prasad Sharma For Respondent(s) : Mr. H V Nandwana

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

02/11/2022

An application (I.A. No.1/2021) has been filed under Order

XXII Rule 4 CPC stating that respondent No.3 has expired and

since he is judgment debtor against whom no relief is claimed,

therefore, his name may be deleted.

For reasons mentioned in the application, the same is

allowed. Name of respondent No.3 is noted as since deceased.

Amended cause title be filed accordingly.

Counsel for respondents-decree holder seeks time to file

reply to the stay application.

Counsel for appellants wants to move application to pay the

decreetal amount with interest to respondent-decree holder.

On request of counsel for appellant, list the matter on

07.11.2022.

(SUDESH BANSAL),J

SAURABH/52

Powered by TCPDF (www.tcpdf.org)