Hari Singh S/O Harhet vs Nawal Singh S/O Harhet
2023 Latest Caselaw 2612 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 6232/2021

                                   Hari Singh S/o Harhet
                                                                                                      ----Petitioner
                                                                       Versus
                                   Nawal Singh S/o Harhet
                                                                                                    ----Respondent

For Petitioner(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/03/2023

The matter comes upon an application(IA No.1/2023) filed

by the petitioner under Order 22 Rule 3 CPC for taking legal

heirs / representatives of deceased-petitioner Hari Singh on

record.

It is stated in the application that Petitioner-Hari Singh died

on 31.03.2019, leaving behind the legal heirs as stated in the

application.

For the reasons mentioned in the application and considering

the provisions of law, the same is allowed.

The legal heirs / representatives of the deceased-petitioner-

Hari Singh are taken on record.

Petitioner is directed to submit the amended cause-title

within a period of two weeks.

(GANESH RAM MEENA),J

ARTI SHARMA /36

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