Lrs Of Ladu Ram And Anr vs State And Ors
2023 Latest Caselaw 2261 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 234/2016

Lrs Of Ladu Ram And Anr.

----Appellant Versus State And Ors.

                                                                   ----Respondent


For Appellant(s)           :     None present
For Respondent(s)          :     --

HON'BLE MS. JUSTICE REKHA BORANA

Order

16/03/2023

Lawyers are abstaining from work.

None has appeared for the appellant.

Office has pointed out an objection that the present appeal

has been preferred by the legal representatives of late Shri Ladu

Ram whereas the cause title in the impugned judgment does not

reflect their names.

A reply to the office objection has been filed by learned

counsel for the appellant wherein it has been submitted that

although the appellant Ladu Ram had expired on 22.09.2011, that

is, before the passing of the impugned judgment dated

30.04.2016, the steps for substitution of the legal representatives

could not be taken before the Trial Court. It has been prayed that

the legal representatives of the deceased appellant Ladu Ram be

permitted to pursue the present appeal and the office objection be

overruled.

(2 of 2) [CSA-234/2016]

In view of the submission made, the office objection No.4 is

kept in abeyance for the time being subject to any objection being

raised by the opposite party.

List the appeal for admission after two weeks.

(REKHA BORANA),J 28-Sachin/-

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