Rameshwar Son Of Mangtu vs Badlu Son Of Arjun
2022 Latest Caselaw 6217 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 5100/2020

                                   Rameshwar & Anr.
                                                                                                         ----Petitioners
                                                                          Versus
                                   Badlu & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Karanpal Singh Advocate.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

15/09/2022

On the oral request of learned counsel for the petitioners,

application (1/2021) for taking on record the legal representatives

of deceased petitioner No.2 is treated an application seeking leave

of this Court to file the writ petition on their behest.

For the reasons stated in the application, the application is

allowed and the legal representatives of deceased petitioner No.2

are permitted to file the writ petition on their behest. Amended

cause title appended with the application is taken on record.

In view of the aforesaid order, the defect No.1 pointed by the

office stands waived and the learned counsel for the petitioners

does not press the application (1/2022).

The application is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sanjay Kumawat-18

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