Abdul Rashid vs Ariz Mohmad
2022 Latest Caselaw 7017 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 687/2007

                                    Abdul Rashid S/o Abdul Gaffar
                                                                                                       ----Appellant
                                                                       Versus
                                    Ariz Mohmmad S/o Sh. Faiz Mohammad
                                                                                                    ----Respondents

For Appellant(s) : Mr. Z.A. Naqvi Sr. Adv. with Mr. Sehban Naqvi For Respondent(s) : Mr. Rahul Singh Mr. Hitesh Jain

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

04/11/2022

It has been informed that respondent No.1/1 Smt. Badar Jha

has died on 6.4.2022 during pendency of appeal and her legal

representatives are already on record, therefore, prayer has been

made by counsel for appellant that in front of her name in the

cause title "deceased during pendency of appeal" be inserted.

Prayer is allowed. Amended cause title be filed.

Accordingly, application (1/2022) stands disposed of.

The present second appeal is filed by landlord, feeling

aggrieved by dismissal of eviction decree dated 13.4.2006 by the

first Appellate Court vide impugned judgment dated 23.5.2007.

In that view of above, let this appeal be listed for hearing on

20.12.2022.

(SUDESH BANSAL),J

NITIN /49

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